Section 9(2) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(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.
