The Industrial Finance Corporation Act, 1948
38. Indemnity of Directors
- Every Director, shall be indemnified by the
Corporation against all losses and expenses incurred by him in or about the
discharge of his duties, except such as are caused by his own wilful act or
default.
- A Director shall not be responsible for any other Director or for any
officer 1*[or other employee] of the Corporation or for any loss or expense
resulting to the Corporation by the insufficiency of deficiency of value of, or
title to, any property or security acquired or taken on behalf of the
Corporation, or by the wrongful act of any person under obligation to the
Corporation, or by anything done in good faith in the execution of the duties
of his office or in relation thereto.
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