Section 69 in The Small Industries Development Bank Of India (General Regulations), 2000*
69. Removal of director .-A director sought to be removed under sub-section (8) of section 6 of the Act, shall be given an opportunity to make representation in writing against such removal to the Small Industries Bank (not exceeding a reasonable length), and such representation, if the director so requests, shall be circulated among 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 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.
