Section 2 in The Companies (Disqualification of Directors under section 274(1)(g) of the Companies Act, 1956) Rules, 2003
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"disqualifying company" is the company in which the default has occurred on account of which a director stands disqualified;(b)"appointing company" is the company in which an individual is seeking appointment as a director, including re-appointment as director.
