Section 7(5) in The Companies (Appointment and Qualification of Directors) Rules, 2014
(5)The appointment of small shareholders' director shall be subject to the provisions of section 152 except that-(a)such director shall not be liable to retire by rotation;(b)such director's tenure as small shareholders' director shall not exceed a period of three consecutive years; and(c)on the expiry of the tenure, such director shall not be eligible for re-appointment.
