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Union of India - Section

Section 30 in The Industrial Development Bank Of India Act, 1964

30. Defects in appointments not to invalidate acts, etc .-(1) No act or proceeding of the Board or of any committee of the Development Bank shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution of, the Board or the committee, as the case may be. (2) No act done by any person acting in good faith as a director shall be deemed to be invalid merely on the ground that he was disqualified to be a director or that there was any other defect in his appointment.

[30-A. Arrangement with Development Bank on appointment of directors to prevail.-(1) Where any arrangement entered into by the Development Bank with an industrial concern provides for the appointment by the Development Bank of one or more directors of such industrial concern, such provision and any appointment of directors made in pursuance thereof shall be valid and effective notwithstanding anything to the contrary contained in the Companies Act, 1956 (1 of 1956), or in any other law for the time being in force or in the memorandum, articles of association or any other instrument relating to the industrial concern, and any provision regarding share qualification, age-limit, number of directorships, removal from the office of directors and such like conditions contained in any such law or instrument aforesaid, shall not apply to any director appointed by the Development Bank in pursuance of the arrangement as aforesaid.
(2)Any director appointed as aforesaid shall-
(a)hold office during the pleasure of the Development Bank and may be removed or substituted by any person by order in writing of the Development Bank;
(b)not incur any obligation or liability by reason only of his being a director or for anything done or omitted to be done in good faith in the discharge of his duties as a director or anything in relation thereto;
(c)not be liable to retirement by rotation and shall not be taken into account for computing the number of directors liable to such retirement. ]