Section 6(3) in The National Bank For Agriculture And Rural Development Act, 1981
(3)Where the Central Government is satisfied, in consultation with the Reserve Bank [* * *] [ The words " and the Board" omitted by Act 81 of 1985, Section 17 (w.e.f. 1.5.1986).], that it is necessary so to do, it may appoint one or more whole-time directors with such designations as may be deemed appropriate by that Government and any whole-time director so appointed shall also be a member of the Board:[* * *] [ Proviso omitted by Act 81 of 1985, Section 17 (w.e.f. 1.5.1986).]
