Section 8(4) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(4)The Central Government may, if it is satisfied that it is expedient in the interests of the Nationalised Bank so to do, remove a whole-time Director including the Managing Director from office:Provided that no such removal shall be made except after -(a)consultation with the Board, and(b)giving a reasonable opportunity to the whole-time Director, including the Managing Director, of showing cause against the proposed action.
