162. Appointment of directors to be voted individually.—
(1)At a general meeting of a company, a motion for the appointment of two or more persons as directors of the company by a single resolution shall not be moved unless a proposal to move such a motion has first been agreed to at the meeting without any vote being cast against it.(2)A resolution moved in contravention of sub-section (1) shall be void, whether or not any objection was taken when it was moved.(3)A motion for approving a person for appointment, or for nominating a person for appointment as a director, shall be treated as a motion for his appointment.
