190. Contract of employment with managing or whole-time directions.—
(1)Every company shall keep at its registered office,—(a)where a contract of service with a managing or whole-time director is in writing, a copy of the contract; or(b)where such a contract is not in writing, a written memorandum setting out its terms.(2)The copies of the contract or the memorandum kept under sub-section (1) shall be open to inspection by any member of the company without payment of fee.(3)If any default is made in complying with the provisions of sub-section (1) or sub-section (2), the company shall be liable to a penalty of twenty-five thousand rupees and every officer of the company who is in default shall be liable to a penalty of five thousand rupees for each default.(4)The provisions of this section shall not apply to a private company.
