Section 3(2)(c) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(c)where all the persons specified in the panel furnished by the representative union are disqualified whether under item (iii) of this sub-clause or under clause 10, the Central Government may, at its discretion appoint such workman of the Nationalised Bank, as it may think fit, to be a Director of such bank.