Section 10BB(4) in The Banking Regulation Act, 1949
(4)Save as otherwise provided in this section, the provisions of section 10-B shall, as far as may be, apply to the [chairman of the Board of directors appointed on a whole-time basis or a managing director] [Substituted by Act 20 of 1994, Section 3, for " chairman" (w.e.f. 31.1.1994).] appointed by the Reserve Bank under sub-section (1) as they apply to a [chairman of the Board of directors appointed on a whole-time basis or a managing director] [Substituted by Act 20 of 1994, Section 3, for " chairman" (w.e.f. 31.1.1994).] appointed by the banking company.]
