263. Appointment of Directors to be voted on individually .-
(1)At a general meeting of a public company or of a private company which is a subsidiary of a public company, a motion shall not be made for the appointment of two or more persons as Directors of the company by a single resolution, unless a resolution that it shall be so made has first been agreed to by the meeting without any vote being given against it.(2)A resolution moved in contravention of sub-section (1) shall be void, whether or not objection was taken at the time to its being so moved:Provided that where a resolution so moved is passed, no provision for the automatic re-appointment of [the Director retiring by rotation] in default of another appointment shall apply.(3)For the purposes of this section, a motion for approving a person's appointment, or for nominating a person for appointment, shall be treated as a motion for his appointment.
