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[Cites 0, Cited by 12] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(b) in The Banking Regulation Act, 1949

(b)shall employ or continue the employment of any person-
(i)who is, or at any time has been, adjudicated insolvent, or has suspended payment or has compounded with his creditors, or who is, or has been, convicted by a criminal Court of an offence involving moral turpitude; or
(ii)whose remuneration or part of whose remuneration takes the form of commission or of a share in the profits of the company: