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Companies (Amendment) Act, 2000 128. Amendment of section 252.- In section 252 of the principal Act, in sub-section (1), the following shall be inserted, namely:- 'Provided that a public company having,- (a) a paid-up capital of five crore rupees or more; (b) one thousand or more small shareholders, may have a director elected by such small shareholders in the manner as may be prescribed. Explanation.-For the purposes of this sub-section, "small shareholders" means a shareholder holding shares of nominal value of twenty thousand rupees or less in a public company to which this section applies.'.    |
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