6. Board of Directors. - (1) The Board of Directors of the National Housing Bank shall consist of the following, namely:-
(a)a Chairman and a Managing Director:Provided that the same person may be appointed as Chairman and as Managing Director;(b)[two Directors] from amongst the experts in the field of housing, architecture, engineering, sociology, finance, law, management and corporate planning or in any other field, special knowledge of which is considered useful to the National Housing Bank;(c)[ two Directors, who shall be persons with experience in the working of institutions involved in providing funds for housing or engaged in housing development or have experience in the working of financial institutions or scheduled banks; [Substituted by Act 15 of 2000, Section 5, for Clause (c) (w.e.f. 12.6.2000). ](ca)two Directors elected in such manner as may be prescribed by shareholders other than [***], the Central Government and other institutions owned or controlled by the Central Government;](d)[one director] [Substituted 'two directors' by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.] from out of the directors of the Reserve Bank;(e)three directors from amongst the officials of the Central Government;(f)two directors from amongst the officials of the State Government.(2)The Chairman, the Managing Director and other directors [excluding the directors referred to in clauses (ca) and (d)] [ Substituted by Act 15 of 2000, Section 5, for " excluding the Directors referred to in clause (d)" (w.e.f. 12.6.2000).], shall be appointed by the Central Government [the director] [Substituted 'in consultation with the Reserve Bank and directors' by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.] referred to in clause (d) shall be nominated by the Reserve Bank.
