Section 6(8) in The Small Industries Development Bank Of India Act, 1989
(8)The shareholders, other than the Development Bank, the public sector Banks, the General Insurance Corporation, the Life Insurance Corporation and other institutions owned or controlled by the Central Government may, after giving the Director a reasonable opportunity of being heard in the manner as prescribed, by resolution passed by majority of the votes of such shareholders holding in the aggregate not less than one-half of the equity share capital held by such shareholders, remove any Director elected under clause (f) of sub-section (1) and elect another Director in his place to fill the vacancy so caused.
