(2A)[Subject to the provisions of sub-sections (1) and (2), if a person functions as a Director when he knows that the office of Director held by him has become vacant on account of any of the disqualifications, specified in the several clauses of sub-section (1), he shall be punishable with fine which may extend to [five thousand rupees] [ Inserted by Act 65 of 1960, Section 95 (w.e.f. 28.12.1960).] for each day on which he so functions as a Director.]
