Section 66 in The Industrial Development Bank Of India General Regulations, 1994
66. Removal of director .-A director sought to be removed under sub-section (4-B) of section 6 of the Act, shall be given an opportunity to make representation in writing against such removal of the Development Bank (not exceeding a reasonable length), and such representation, if the director so requests, shall be circulated among the shareholders other than the Central Government or alternatively, if the director so requests, be published in any newspaper circulated in India and if such circulation or publication of representation is not possible for want of time, the same shall be read out at the meeting.
