Section 4A in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972
4A. [ Board of management. [Inserted by Act 36 of 1974, Section 4 (w.e.f. 28-6-1974) ]
(1)There shall be a Board of management consisting of a Chairman and not less than four and not more than fourteen other members.(2)The Chairman and the other members of the Board of management shall be appointed by the Central Government and shall hold office during the pleasure of that Government.(3)Such of the members of the Board of management as may be specified by the Central Government as whole-time members may be placed in charge of such functions of management of the undertaking of the company as may be specified by that Government.(4)The Chairman and the other members of the Board of management shall receive from the funds of the undertaking of the company such allowances as may be prescribed for attending any meeting of the Board of management.]
