(2)[ A person other than-(a)a Director re-appointed after retirement by rotation or immediately on the expiry of his term of office, or(b)an additional or alternate Director, or a person filling a casual vacancy in the office of a Director under section 262, appointed as a Director or re-appointed as an additional or alternate Director, immediately on the expiry of his term of office, or(c)a person named as a Director of the company under its articles as first registered, shall not act as a Director of the company unless he has within thirty days of his appointment signed and filed with the Registrar his consent in writing to act as such Director.]
