Section 13(2) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(2)[ The Management Committee shall consist of -(A)The Chairman;(B)The Managing Director;(C)[The Executive Director/s];(D)[ The Directors referred to in clauses (c) and (g) of sub-section (3) of section 9 of the Act;] [Substituted by S.O. 1057(E), dated 29.6.2007. ](E)[Three Directors] [Substituted by G.S.R. 251(E), dated 19.2.2007, for " Two Directors" (w.e.f. 19.2.2007) and as corrected by S.O. 334(E), dated 8.3.2007. ] nominated by the Board from amongst the Directors referred to in clause (d) of sub-section (3) of section 9 of the Act;](F)[ Banks in which the post of Managing Director and Chief Executive Officerhas not been operationalised, the term Managing Director and Chief Executive Officer shall be read as Chairman & Managing Director, till such time the post is operationalized:] [Substituted by Notification No. S.O. 348 (E), dated 4.2.2015 (w.e.f. 28.11.1970).][Provided that the Directors nominated by the Board shall hold office for not more than one year:Provided further that in case the Board is of the opinion that circumstances exist which necessitate in the interest of proper management of the bank, continuation of a Director so nominated beyond the period of one year, the Board may permit such Director to continue to hold office for such further period or periods not exceeding six months at a time, as it may specify; so, however, that the total duration of such further period shall not exceed one year.] [Substituted by Notification No. S.O. 3350 (E), dated 17.9.2019 (w.e.f. 28.11.1970).]
