Section 5(2) in The Companies (Appointment and Qualification of Directors) Rules, 2014
(2)[ None of the relatives of an independent director, for the purposes of sub-clauses (ii) and (iii) of clause (d) of sub-section (6) of section 149,-(i)is indebted to the company, its holding, subsidiary or associate company or their promoters, or directors; or(ii)has given a guarantee or provided any security in connection with the indebtedness of any third person to the company, its holding, subsidiary or associate company or their promoters, or directors of such holding company,for an amount of fifty lakhs rupees, at any time during the two immediately preceding financial years or during the current financial year.] [Inserted by Notification No. G.S.R. 431(E), dated 7.5.2018 (w.e.f. 31.3.2014).]
