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Companies Act, 1956 Sec 264 - Consent of candidate for directorship to be filed with the company and consent to act as director to be filed with the Registrar. (1) Every person (other than a director retiring by rotation or otherwise or a person who has left at the office of the company a notice under section 257 signifying his candidature for the office of a director) proposed as a candidate for the office of a director shall sign, and file with the company, his consent in writing to act as a director, if appointed. (2) A person other than, (a) a director re-appointed after retirement by rotation or immediately on the expiry of his term of office, or (b) an additional or alternate director, or a person filling a casual vacancy in the office of a director under section 262, appointed as a director or re-appointed as an additional or alternate director, immediately on the expiry of his term of office, or (c) a person named as a director of the company under its articles as first registered, shall not act as a director of the company unless he has within thirty days of his appointment signed and filed with the Registrar his consent in writing to act as such director. (3) This section shall not apply to a private company unless it is a subsidiary of a public company.    |
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