Section 15 in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1980
15. Disqualifications for membership of a Committee constituted under clause 14 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 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 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 may resign his office by giving notice thereof in writing, to the Board and such resignation shall take effect on receipt of communication of the resignation from the Board.[* * *](5)The authority nominating a member for a Regional Consultative Committee may remove from office such member and appoint another person in his place.
