Companies Act, 1956

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w w w . L a w y e r S e r v i c e s . i n

Section 252   [ View Judgements ]

Minimum number of directors.


252. Minimum number of directors
(1) Every 1 [public company (other than a public company which has become such by virtue of section 43A)] 2[***] shall have at least three directors:

3[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 purpose of this sub-section "small shareholders" means a shreholder holding shares of nominal value of twenty thousand rupees or less in a public company to which this section applies.]

(2) Every 4 [other] company 5[***] shall have at least two directors.

(3) The directors of a company collectively are referred to in this Act as the "Board of directors" or "Board".


1. Substituted by Companies (AMENDMENT) Act, 1965 w.e.f. 15-10-1965

2. The words "and every private company which is a subsidiary of a public company" omitted by Act 65 of 1960, sec. 81 (w.e.f. 28-12-1960) 

3. Ins. by Act 53 of 2000, sec. 128 (w.e.f. 13-12-2000).

4. Substituted by Companies (AMENDMENT) Act, 1965 w.e.f. 15-10-1965

5. The words "which is not a subsidiary of a public company" omitted by Act 65 of 1960, sec. 81 (w.e.f. 28-12-1960).

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