Section 4(3) in The Metal Corporation (Nationalisation and Miscellaneous Provisions) Act, 1976
(3)All persons in charge of the management, including persons holding offices as directors, managers or in any other managerial capacity specified in section 197A of the Companies Act, 1956 (1 of 1956), of the Metal Corporation immediately before the commencement of this Act, shall be deemed to have vacated their offices as such on such commencement.
