(1)Every company shall have a Board of Directors consisting of individuals as directors and shall have—(a)a minimum number of three directors in the case of a public company, two directors in the case of a private company, and one director in the case of a One Person Company; and(b)a maximum of fifteen directors:Provided that a company may appoint more than fifteen directors after passing a special resolution:Provided further that such class or classes of companies as may be prescribed, shall have at least one woman director.
