Section 36AA(6) in The Banking Regulation Act, 1949
(6)Where an order under sub-section (1) has been made, the Reserve Bank may, by order in writing, appoint a suitable person in place of [the chairman or director] [Substituted by Act 58 of 1968, Section 13, for " the director" (w.e.f. 1.2.1969).] or chief executive officer or other officer or employee who has been removed from his office under that sub-section, with effect from such date as may be specified in the order.
