Section 11(4) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(4)[ Where any vacancy occurs in the office of a Director, other than an elected Director, it shall be filled in accordance with sub-section (3) of section 9 of the Act.] [Substituted by S.O. 289(E), dated 3.4.1995. ][11-A. Removal from office of an elected Director.- The share-holders other than the Central Government, may, by a resolution passed by majority of the votes of such share-holders holding in the aggregate not less than one-half of the share capital held by all such share-holders, remove any Director elected under clause (i) of sub-section (3) of section 9 and elect in his stead another person to fill the vacancy.
