Section 7(3) in The National Bank For Agriculture And Rural Development Act, 1981
(3)The Central Government may, in consultation with the Reserve Bank, remove the Chairman [* * *] [ The words " or any other Director referred to in sub-Section (2)" omitted by Act 66 of 1988, Section 45 (w.e.f. 30.12.1988).] at any time before the expiry of his term of office after giving him a reasonable opportunity of showing cause against the proposed remove.
