Section 9 in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
9. [ Term of office of other Directors.
(1)A Director other than a Director referred to in clause (a) and clause (i) of sub-section (3) of section 9 of the Act shall hold office during the pleasure of the Central Government.(2)Subject to the provisions of sub-clause (1), a Director referred to in clause (e), clause (f), clause (g) and clause (h) of sub-section (3) of section 9 of the Act shall hold office for such term not exceeding three years as the Central Government may specify at the time of his nomination [* * *] and shall be eligible for re-nomination:Provided that no such Director shall hold office continuously for a period exceeding six years.(3)Without prejudice to the provisions of sub-clauses (1) and (2), a Director referred to in clause (b) of sub-section (3) of section 9 of the Act shall retire in the manner specified in clause 4.(4)An elected Director shall hold office for three years [and thereafter until his successor shall have been duly elected] [ The words " and thereafter until his successor shall have been duly elected" omitted by S.O. 251(E), dated 19.2.2007 (w.e.f. 19.2.2007) and as corrected by S.O. 334(E), dated 8.3.2007.] and shall be eligible for re-election:Provided that no such Director shall hold office continuously for a period exceeding six years.]
