Section 4 in British India Corporation Limited (Acquisition of Shares) Act, 1981
4. management of the company.-
For the purpose of enabling the company to function as a government company, the central government may, by notification, make such provisions (including changes in the Board of Directors, and amendments in the memorandum and articles of association, of the company), as it may consider necessary and the provisions . so made shall have effect notwithstanding anything contained in the companies Act 1956.
