No body corporate, association or firm shall be appointed Director of a [* * *] company, and only an individual shall be so appointed:[Provided that no company shall appoint or reappoint any individual as Director of the company unless he has been allotted a Director Identification Number under section 266-B.] [ Inserted by Act 23 of 2006, Section 2 (w.e.f. 1.11.2006).]
