Section 8(6) in The Air Corporations (Transfer Of Undertakings And Repeal) Act, 1994
(6)Notwithstanding anything contained in this Act or in the Companies Act, 1956 (1 of 1956), or in any other law for the time being in force or in the regulations of a corporation, no Director of the Board, Chairman, Managing Director or any other person entitled to manage the whole or a substantial part of the business and affairs of that corporation shall be entitled to any compensation against that corporation or against the company, as the case may be, for the loss of office or for the premature, termination of any contract of management entered into by him with that corporation.
