313. Appointment and term of office of alternate Directors .-
(1)The Board of Directors of a company may, if so authorised by its articles or by a resolution passed by the company in general meeting, appoint an alternate Director to act for a Director (hereinafter in this section called "the original Director") during his absence for a period of not less than three months from the State in which meetings of the Board are ordinarily held.(2)[An alternate Director appointed under sub-section (1) shall not hold office as such for a period longer than that permissible to the original Director in whose place he has been appointed and shall vacate office if and when the original Director returns to the State in which meetings of the Board are ordinarily held.](3)If the term of office of the original Director is determined before he so returns to the State aforesaid, any provision for the automatic re-appointment of retiring Directors in default of another appointment shall apply to the original, and not to the alternate, Director.
