Section 130(2)(a) in THE FINANCE ACT, 2021

[Cites 0, Cited by 0] [Section 130(2)] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(2)(a) in THE FINANCE ACT, 2021

(a)a Chairperson of the Board, to be appointed by the Central Government, who shall,-

(i)during the initial period, be a whole-time director of the Corporation; and

(ii)after the initial period, be from amongst the non-executive directors nominated or to be nominated by the Central Government;