(5)A vacancy created by the removal of a Director under this section may, if he had been appointed by the company in general meeting or by the Board in pursuance of section 262, be filled by the appointment of another Director in his stead by the meeting at which he is removed, provided special notice of the intended appointment has been given under sub-section (2).A Director so appointed shall hold office until the date up to which his predecessor would have held office if he had not been removed as aforesaid.
