264. [ Consent of candidate for Directorship to be filed with the company and consent to act as Director to be filed with the Registrar
(1)Every person [other than a Director retiring by rotation or otherwise or a person][who has left at the office of the company a notice under section 257 signifying his candidature for the office of a Director) proposed as a candidate for the office of a Director shall sign, and file with the company, his consent in writing to act as a Director, if appointed.(2)[ A person other than-(a)a Director re-appointed after retirement by rotation or immediately on the expiry of his term of office, or(b)an additional or alternate Director, or a person filling a casual vacancy in the office of a Director under section 262, appointed as a Director or re-appointed as an additional or alternate Director, immediately on the expiry of his term of office, or(c)a person named as a Director of the company under its articles as first registered, shall not act as a Director of the company unless he has within thirty days of his appointment signed and filed with the Registrar his consent in writing to act as such Director.](3)[ This section shall not apply to a private company unless it is a subsidiary of a public company.] [ Substituted by Act 65 of 1960, Section 89, for Section 264 (w.e.f. 28.12.1960).][ Substituted by Act 65 of 1960, Section 89, for Section 264 (w.e.f. 28.12.1960).]
