Section 581ZA(11) in The Companies (Amendment) Act, 2002
(11)In the case where a Producer Company is formed by Producer institutions, such institutions shall be represented in the general body through the Chairman or the Chief Executive thereof who shall be competent to act on its behalf: Provided that a Producer institution shall not be represented if such institution makes a default or failure referred to in clauses (d) to (f) of sub- section (1) of section 581Q.CHAPTER V SHARE CAPITAL AND MEMBERS RIGHTS
