Report No. 156

4. Constructive liability of Companies.-

It is felt that the company and the Board of Directors or the persons responsible for the conduct of affairs of the company should be constructively made liable for offences committed in furtherance of the affairs of the company by an employee thereof. Do you think that the onus should be placed on a Director to establish that he was not associated with the nature of offence complained of and was therefore not liable for such offence? Such provision can be inserted in new sections 94A, 94B.