(3)[ Where a transfer of shares in a company has taken place and as a result thereof a change in the composition of the Board of Directors of the company is likely to take place and the [Tribunal] [Substituted by Act 65 of 1960, Section 80, for Section 250 (w.e.f. 28.12.1960). ] [is of the opinion that any such change would be prejudicial to the public interest, it may, by order, direct that-(a)the voting rights in respect of those shares shall not be exercisable for such period not exceeding three years as may be specified in the order;(b)no resolution passed or action taken to effect a change in the composition of the Board of Directors before the date of the order shall have effect unless confirmed by the [Tribunal].
