Section 11(3) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(3)[ Without prejudice to the provisions of the foregoing sub-clauses, the office of a Director referred to in clause (e) or clause (f) of sub-section (3) of section 9 of the Act shall become vacant as soon as the Director ceases to be a workman or an employee, other than a workman of the Nationalised Bank of which he is a Director.] [Substituted by S.O. 289(E), dated 3.4.1995. ]
