Companies Act, 1956
Sec 385 - Certain persons not to be appointed managers.
(1) No company shall, after the commencement
of this Act, appoint or employ, or continue the appointment or employment of,
any person as its manager who
(a) is an undischarged insolvent, or has at
any time within the preceding five years been adjudged an insolvent; or
(b) suspends, or has at any time within the
preceding five years suspended, payment to his creditors; or makes, or has at
any time within the preceding five years made, a composition with them; or
(c) is, or has at any time within the
preceding five years been, convicted by a Court in India of an offence
involving moral turpitude.
(2) The Central Government may, by
notification in the Official Gazette, remove the disqualification incurred by
any person in virtue of clause (a), (b) or (c) of sub-section (1), either
generally or in relation to any company or companies specified in the
notification.