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[Cites 0, Cited by 0] [Section 581G(3)] [Section 581G] [Entire Act]

Union of India - Subsection

Section 581G(3)(c) in The Companies (Amendment) Act, 2002

(c)subject to the provisions contained in sub- section (1) of section 581N, the manner of constitution of the Board, its powers and duties, the minimum and maximum number of directors, manner of election and appointment of directors and retirement by rot tion, qualifications for being elected or continuance as such and the terms of office of the said directors, their powers and duties, conditions for election or co- option of directors, method of removal of directors and the filling up of vacancies on the Board, and the manner and the terms of appointment of the Chief Executive;