Section 9(2) in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997
(2)Notwithstanding anything contained in sub-section (1), where any offence punishable under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly,Explanation. - For the purposes of these section,-(a)"Company" means any body corporate and includes a firm society or other association of individuals; and(b)"director", in relation to-(i)a firm, means a partner in the firm.(ii)a society or other association of individuals, means the person who is entrusted under the riles of the society or other association, with the management of the affairs of the society or other association, as the case may be.
