Section 11 in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1980
11. Vacation of office of Director, etc. - (1) If a Director becomes subject to any of the disqualifications specified in clause 10, or is absent without leave of the Board for more than three consecutive meetings thereof, he shall be deemed to have vacated his office as stich and thereupon his office shall become vacant.
(2)The Chairman or a whole-time Director including the Managing Director or a Director [referred to in clause (b) or clause (c) [* * *] of sub-section (3) of section 9 of the Act] may resign his office by giving notice thereof in writing to the Central Government and on such resignation being accepted by that Government shall be deemed to have vacated his office; any other Director may resign his office by giving notice thereof in writing to the Central Government and such resignation shall take effect on the receipt of the communication of the resignation by the Central Government.(3)[ Without prejudice to the provisions of foregoing sub-clauses, the office of a Director referred to in clause (e) or clause (f) of sub-section (3) of section 9 of the Act shall become vacant as soon as the Director ceases to be a workman or an employee, other than a workman, of the Nationalised Bank of which he is a Director.] [Substituted by S.O. 290(E), dated 3.4.1995 (w.e.f. 3.4.1995).](4)[ Where any vacancy occurs in the office of a Director, other than an elected Director, it shall be filled in accordance with sub-section (3) of section 9 of the Act.] [Substituted by S.O. 290(E), dated 3.4.1995 (w.e.f. 3.4.1995).]
