(1)Notwithstanding any other provision contained in this Act, the [Central Government shall] [ Substituted by Act 17 of 1967, Section 4 and Schedule, for " Central Government may" (w.e.f. 1.7.1967).] by order, remove from office any Director, or any other person concerned in the conduct and management of the affairs, of a company, against whom there is a [decision of the [Tribunal] [Substituted by Act 17 of 1967, Section 4 and Schedule, for " finding of the Tribunal under this Chapter or a decision of a High Court thereon" (w.e.f. 1.7.1967). ] [under this Chapter] [Substituted by Act 17 of 1967, Section 4 and Schedule, for " finding of the Tribunal under this Chapter or a decision of a High Court thereon" (w.e.f. 1.7.1967). ].[* * *] [ Proviso omitted by Act 53 of 2000, Section 173 (w.e.f. 13.12.2000).][* * *] [ Sub-Section (2) omitted by Act 53 of 2000, Section 173 (w.e.f. 13.12.2000).]
