Section 10 in The Oil Industry (Development) Act, 1974
10. Power of Board to appoint Directors of oil industrial concern .-When the management of an oil industrial concern is taken over by the Board, the Board may, by order notified in the Official Gazette, appoint as many persons as it thinks fit to be the Directors of that concern, and nothing in the Companies Act, 1956 (1 of 1956) or in any law or instrument relating to the concern, insofar as it makes, in relation to a Director, any provision for the holding of any share qualification, age limit, restrictions on the number of directorships, retirement by rotation or removal from office shall apply to any Director appointed by the Board under this section.
