Companies (Court) Rules, 1959
91. Application under section 407(1)(b) for leave to act as managing director, etc.
An application under clause (b) of sub-section (1) of section 407 for leave to any of the persons mentioned therein, to be appointed, or to act, as the managing or other director, 3[***] or manager of the company, shall state whether notice of the intention to apply for such leave has been given to the Central Government and shall be accompanied by a copy of such notice. Notice of the date of hearing of the petition together with a copy of the petition shall be served on the Central Government not less than 14 clear days before the date fixed for the hearing.
Restoration of the name of a company to the Register of Companies
[Section 560(6)]
