(4)Where notice is given of a resolution to remove a Director under this section and the Director concerned makes with respect thereto representations in writing to the company (not exceeding a reasonable length) and requests their notification to members of the company, the company shall, unless the representations are received by it too late for it to do so,-(a)in any notice of the resolution given to members of the company, state the fact of the representations having been made; and(b)send a copy of the representations to every member of the company to whom notice of the meeting is sent (whether before or after receipt of the representations by the company), and if a copy of the representations is not sent as aforesaid because they were received too late or because of the company's default, the Director may (without prejudice to his right to be heard orally) require that the representations shall be read out at the meeting:Provided that copies of the representations need not be sent out and the representations need not be read out at the meeting if, on the application either of the company or of any other person who claims to be aggrieved, the [Central Government] is satisfied that the rights conferred by this sub-section are being abused to secure needless publicity for defamatory matter; and the [Central Government] [ Substituted by Act 11 of 2003, Section 34, for " Company Law Board" .] may order the company's costs on the application to be paid in whole or in part by the Director notwithstanding that he is not a party to it.
