Section 6(7) in The Small Industries Development Bank Of India Act, 1989
(7)Subject to the provisions of sub-section (6),-(a)every Director nominated under clauses (d) and (e) of sub-section (1) shall hold office for such term not exceeding three years as the Central Government, or the authority nominating him, as the case may be, may specify in this behalf and thereafter until his successor assumes office, and shall be eligible for re-nomination:Provided that no such Director shall hold office continuously for a period exceeding six years; and(b)every Director elected under clause (f) of sub-section (1) shall hold office for three years and thereafter until his successor assumes office and shall be eligible for re-election:Provided that no such Director shall hold office continuously for a period exceeding six years.
