(1) 1[Unless the articles provide for the retirement of all directors at every annual general meeting, not less than two-thirds] of the total number of directors of a public company, or of a private company which is a subsidiary of a public company, shall-
(a) be persons whose period of office is liable to determination by retirement of directors by rotation; and(2) The remaining directors in the case of any such company, and the directors generally in the case of a private company which is not a subsidiary of a public company, shall, in default of and subject to any regulations in the articles of the company, also be appointed by the company in general meeting.
(b) save as otherwise expressly provided in this Act, be appointed by the company in general meeting.
1. Substituted by Act 65 of 1960, sec. 83, for "Not less than two-thirds" (w.e.f. 28-12-1960)
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