(4)The remuneration payable to the directors of a company, including any managing or whole-time director or manager, shall be determined, in accordance with and subject to the provisions of this section, either by the articles of the company, or by a resolution or, if the articles so require, by a special resolution, passed by the company in general meeting and the remuneration payable to a director determined aforesaid shall be inclusive of the remuneration payable to him for the services rendered by him in any other capacity:Provided that any remuneration for services rendered by any such director in other capacity shall not be so included if—(a)the services rendered are of a professional nature; and(b)in the opinion of the Nomination and Remuneration Committee, if the company is covered under subsection (1) of section 178, or the Board of Directors in other cases, the director possesses the requisite qualification for the practice of the profession.
