635B. Protection of employees during investigation by inspector or pendency or proceeding before [Appellate Tribunal]
[Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ][in certain cases [Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ].-(1)If-(a)during the course of any investigation of the affairs and other matters of or relating to a company, body or person under section 235, section 237 or section 239 or of the membership and other matters of or relating to a company, or the ownership of shares in or debentures of a company or body corporate, or the affairs and other matters of or relating to a company, body or person, under section 247, [* * *][; or [Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ](b)during the pendency of any proceeding against any person concerned in the conduct and management of the affairs of a company under Chapter IV-A of Part VI, such company, body or person proposes-(i)to discharge, or(ii)to punish, whether by dismissal, removal, reduction in rank or otherwise, any employee, the company, body or person, as the case may be, shall send by post to the [Tribunal][previous intimation in writing of the action proposed against the employee and if the [Tribunal] [Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ][has any objection to the action proposed, it shall send by post notice thereof in writing to the company, body or person concerned. [Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ](2)If the company, body or person concerned does not receive within thirty days of the sending of the previous intimation of the action proposed against the employee, any notice of the objection from the [Tribunal][[, then and only then, the company, body or person concerned may proceed to take against the employee the action proposed.(3)If the company, body or person concerned is dissatisfied with the objection raised by the [Tribunal] [Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ][, it may, within thirty days of the receipt of the notice of the objection, prefer an appeal to the [Appellate Tribunal] [Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ][in the prescribed manner and on payment of the prescribed fee.(4)The decision of the [Appellate Tribunal] [Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ][on such appeal shall be final and be binding on the [Tribunal] [Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ][and on the company, body or person concerned.(5)For the removal of doubt, it is hereby declared that the provisions of this section shall have effect without prejudice to the provisions of any other law for the time being in force.] [Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ]Reduction of fees payable to company
