Section 9(4) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1980
(4)An elected Director shall hold office for three years [and thereafter until his successor shall have been duly elected] [The words " and thereafter until his successor shall have been duly elected" omitted by S.O. 252(E), dated 19.2.2007 and as corrected by S.O. 335(E), dated 8.3.2007.] and shall be eligible for re-election:Provided that no such Director shall hold office continuously for a period exceeding six years.]
