Section 6(1) in The Export-Import Bank Of India Act, 1981
(1)The Board of Directors of the Exim Bank shall consist of the following, namely:—(a)a chairman and a managing director appointed by the Central Government:Provided that the same person may be appointed to function both as chairman and as managing director;(aa)two whole-time directors appointed by the Central Government;(b)one director nominated by the Reserve Bank;(c)one director nominated by the Development Bank;(d)one director nominated by the Export Credit and Guarantee Corporation Limited, being a Government Company within the meaning of section 617 of the Companies Act, 1956 (1 of 1956);(e)not more than twelve directors nominated by the Central Government of whom—(i)five directors shall be officials of the Central Government;(ii)not more than three directors shall be from the scheduled banks;(iii)not more than four directors shall be persons who have special knowledge of, or professional experience in, export or import or financing thereof.
