Section 4 in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1980
4. [ Manner of retirement of nominee Directors.
- The Directors referred to in clause (h) of sub-section (3) of section 9 of the Act, shall retire by rotation, when the elected Directors assume office, in such manner that the Directors who have been longest in office since the last nomination, shall retire first and as between persons, who became Directors on the same day, those who are to retire, shall, in default of or subject to any agreement among themselves, be decided by the Central Government.]
