Section 3(2)(i) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(i) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970

(i)The Director referred to in clause (e) of sub-section (3) of section 9 of the Act, shall be nominated by the Central Government from out of a panel of three such employees furnished to it by the representative union, within a date to be specified by the Central Government, which date shall not be more than six weeks from the date of communication made by the Central Government, requiring the representative union to furnish the panel of names:

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Union of India - Subsection

Section 3(2)(i) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970