Section 9(4) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(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. 251(E), dated 19.2.2007 (w.e.f. 19.2.2007) and as corrected by S.O. 334(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.]
