(3)The person against whom an order of removal from office is made under this section shall not hold the office of a Director or any other office connected with the conduct and management of the affairs of any company during a period of five years from the date of the order of removal:Provided that the Central Government may, with the previous concurrence of the [Tribunal] [ Substituted by Act 11 of 2003, Section 38, for " Company Law Board" .], permit such person to hold any such office before the expiry of the said period of five years.
