Section 23 in The Maharashtra Non-Trading Corporations Act, 1959
23. Directors.
(1)Every corporation shall have at least two directors. The directors of a corporation collectively are referred to in this Act as the “Board of directors” or “Board”.(2)No body corporate, association or firm shall be appointed director of a corporation, and only an individual shall be so appointed.(3)In default of, and subject to, any regulations in, the articles of a corporation, subscribers to the memorandum who are individuals, shall be deemed to be the directors of the corporation until the directors are duly appointed.(4)Every corporation shall keep at its registered office a register of its directors, containing the name and usual residential address in full, and business or occupation, if any, with respect to each of them.
