Section 10(3) in The Industrial Reconstruction Bank Of India Act, 1984
(3)[ Subject to the provisions of sub-section (2), a director nominated under clause (c) or clause (d) of sub-section (1) and not being an official of Government or not being an official or wholetime director of the Development Bank or a public financial institution or the State Bank or a nationalised bank or a State Financial Corporation, shall hold office for such term, not exceeding three years, as the authority nominating him may specify in this behalf and thereafter until his successor enters upon his office, and shall be eligible for re-nomination:Provided that no such director shall hold office continuously for a period exceeding six years.] [ Inserted by Act 66 of 1988, s.47 (w.e.f. 30.12.1988).]
