Section 16 in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
16. Disqualifications for membership of a Committee constituted under clause 14 or a Regional Consultative Committee and vacation of office by a member. - (1) A person shall be disqualified for being nominated as, and for being a member of a committee constituted under clause 14 or of a Regional Consultative Committee if he is or becomes subject to any of the disqualifications specified in clause 10.
(2)If a member of a Committee constituted under clause 14 or a member of a Regional Consultative Committee becomes subject to any of the disqualifications specified in clause 10 he shall be deemed to have vacated his office and thereupon such office shall become vacant.(3)A member of a Committee constituted under clause 14 or a member of a Regional Consultative Committee may resign his office by giving notice thereof in writing, in the case of a committee constituted under clause 14 to the Board and in the case of a Regional Consultative Committee of which he is a member and such resignation shall take effect on receipt of communication of the resignation by the Board or the Chairman, as the case may be.[* * *](5)The authority nominating a member for a Regional Consultative Committee may remove from office such member and appoint another person in his place.
