(6)The Board may co-opt one or more expert Directors or an additional Director not exceeding one-fifth of the total number of Directors or appoint any other person as additional Director for such period as the Board may deem fit:Provided that the expert Directors shall not have the right to vote in the election of the Chairman but shall be eligible to be elected as Chairman, if so provided by its articles:Provided further that the maximum period, for which the expert Director or the additional Director holds office, shall not exceed such period as may be specified in the articles.
