Section 424B(9) in The Companies (Second Amendment) Act, 2002
(9)Any special director appointed under sub- section (5), shall-(a) hold office during the pleasure of the Tribunal and may be removed or substituted by any person by order of the Tribunal;(b)not incur any obligation or liability by reason only of his being a director or for anything done or omitted to be done in good faith in the discharge of his duties as a director or anything in relation thereto;(c)not be liable to retirement by rotation and shall not be taken into account for computing the number of directors liable to such retirement;(d)not be liable to be prosecuted under any law for anything done or omitted to be done in good faith in the discharge of his duties in relation to the sick industrial company.
