Section 3(3) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(3)[ The Director referred to in clause (f) of sub-section (3) of section 9 of the Act, shall be nominated by the Central Government in consultation with the Reserve Bank, after the procedure for verification of membership of officers' associations by whatever name called operating in the Nationalised Banks and for obtaining a panel of names for appointment of non-workmen employee Director on the Boards of Nationalised Banks as mentioned in the Third Schedule has been followed.] [Inserted by S.O. 934(E), dated 17.10.2000. ]
