(3)A private company may by its articles provide for any disqualifications for appointment as a director in addition to those specified in sub-sections (1) and (2):Provided that the disqualifications referred to in clauses (d), (e) and (g) of sub-section (1) shall not take effect—(i)for thirty days from the date of conviction or order of disqualification;(ii)where an appeal or petition is preferred within thirty days as aforesaid against the conviction resulting in sentence or order, until expiry of seven days from the date on which such appeal or petition is disposed off; or(iii)where any further appeal or petition is preferred against order or sentence within seven days, until such further appeal or petition is disposed off.
