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Banking Regulation Act, 1949 45L. Public examination of Directors and Auditors, etc., in respect of a banking company under schemes of arrangement (1) Where an application for sanctioning a compromise or arrangement in respect of a banking company is made under 225[section 391 of the Companies Act, 1956 (1 of 1956)], or where such sanction has been given and the High Court is of opinion, whether on a report of the Reserve Bank or otherwise, that any person who has taken part in the promotion or formation of the banking company or has been a Director or Auditor of the banking company should be publicly examined, it may direct such examination of such person and the provisions of section 45G shall, as far as may be, apply to the banking company as they apply to a banking company which is being wound up. (2) Where a compromise or arrangement is sanctioned under 25l[section 391of the Companies Act, 1956 (1 of 1956)l ' in respect of a banking company, the provisions of25 1[section 543 of the said Act] and of section 45H of this Act shall, as far as may be apply to the banking company as they apply to a banking company which is being wound up as if the order sanctioning the compromise or arrangement were an order for the winding up of the banking company. [(3) Where [a scheme of reconstruction or amalgamation of a banking company] has been sanctioned by the Central Government under section 45 and the Central Government is of opinion that any person who has taken part in the promotion or formation of the banking company or has been a Director or Auditor of the banking company should be publicly examined, that Government may apply to High Court for the examination of such person and if on such examination the High Court finds (whether a fraud has been committed or not) that the person is not fit to be a Director of a company or to act as an Auditor of a company or to be a partner of a firm acting as such Auditors, the Central Government shall make an order that the person shall not, without the leave of the Central Government, be a Director of, or in any way, whether directly or indirectly, be concerned or take part in the management of any company or, as the case may be, act as an Auditor of, or be a partner of a firm acting as Auditors of, any company for such period not exceeding five years as may be specified in the order. (4) Where 244[a scheme of reconstruction or amalgamation of a banking company] has been sanctioned by the Central Government under section 45, the provisions of section 543 or the Companies Act, 1956 (1 of 1956), and of section 45H of this Act shall, as far as may be, apply to the banking company as they apply to a banking company which is being wound up as if the order sanctioning the scheme of reconstruction or amalgamation, as the case may be, were an order for the winding up of the banking company; and any reference in the said section 543 to the application of the official liquidator shall be construed as a reference to the application of the Central Government.]    |
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