Section 4A in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1980
4A. Manner of retirement of excess elected Director. - The number of excess Directors shall be determined under the second proviso to clause (i) of sub -section (3) of section 9 of the Act and such number of Directors elected by the shareholders (other than the Central Government) equal to the number so determined shall retire, and the order in which the Directors shall retire, will begin with the longest serving Director:
Provided that, if two or more Directors have served for the same period of time the older among the said Directors shall retire first.
