Section 6 in The Companies (Disqualification of Directors under section 274(1)(g) of the Companies Act, 1956) Rules, 2003
6. Failure to Intimate disqualification shall render director as officer in default.
- When a company fails to file the Form 'DD-B' as above within 30 days of the failure that would attract disqualification under section 274(1)(g), officers of the company listed in section 5 of the Companies Act, 1956 shall be officers in default.
