Section 128 in The Companies (Amendment) Act, 2000
128. Amendment of section 252.- In section 252 of the principal Act, in sub- section 1, the following shall be inserted, namely:-' Provided that a public company having,-(a) a paid- up capital of five crore rupees or more;
(b)one thousand or more small shareholders, may have a director elected by such small shareholders in the manner as may be prescribed. Explanation.- For the purposes of this sub- section," small shareholders" means a shareholder holding shares of nominal value of twenty thousand rupees or less in a public company to which this section applies.'.
