Section 11 in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
11. Directors, etc., not entitled to compensation.-
(1)Notwithstanding anything contained in my law for the time being in force, no director or managerial personnel specified in section 197A of the Companies Act or other person entitled to manage the whole or a substantial part of the business and affairs of the undertakings of the dissolved company under a special agreement or otherwise shall be entitled to any compensation against the dissolved company or the Central government of the steel authority of India for the loss of office of for the premature termination of any contract of management entered into by him with the dissolved company whether such loss or termination was due to the provisions of this act.(2)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (14 of 1947), or in any other law for the time being in force, the provisions of sub-section (1) of section 8 shall not entitle any officer or other employee referred to in that sub-section to any compensation under that act or under any other law for the time being in force and no claim for such compensation shall be entertained by any court, tribunal or other authority.
