Section 8 in Canara Bank (Employees') Pension Regulations, 1995
8. Board of Trustees.
(1)The Board of trustees shall consist of such number of person not less than three and not more than nine, as may be determined by the Board, to be appointed by the Bank.(2)The power to appoint the trustees shall be vested with the Bank and all such appointments shall be made in writing.(3)The Bank shall nominate one of the trustees to be the Chairman of the Board of trustees. The Bank shall also nominate a trustee to be alternate Chairman who shall act as Chairman in the absence of the Chairman.(4)[ The term of appointment of trustee shall be for a period of three years and the Bank may re-appoint a trustee who has already completed his term; provided that no trustee shall be appointed for more than two terms] [Inserted w.e.f. 20.11.2010 ref Circular No. 13/2011, dated 11.01.2011]
