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[Cites 0, Cited by 2] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(2) in The Companies Act, 2013

(2)The Nomination and Remuneration Committee shall identify persons who are qualified to become directors and who may be appointed in senior management in accordance with the criteria laid down, recommend to the Board their appointment and removal and shall carry out evaluation of every director’s performance.