Section 3(2) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(2)(i)The Director referred to in clause (e) of sub-section (3) of section 9 of the Act, shall be nominated by the Central Government from out of a panel of three such employees furnished to it by the representative union, within a date to be specified by the Central Government, which date shall not be more than six weeks from the date of communication made by the Central Government, requiring the representative union to furnish the panel of names:Provided that where the Central Government is of the opinion that owing to the delay which is likely to occur in the verification and certification of any union or federation as a representative union it is necessary in the interest of the Nationalised Bank so to do, it may nominate any employee of the Nationalised Bank, who is a workman, to be a Director of that bank.(ii)(a)Where there is no representative union, to represent the workman of a Nationalised Bank, or(b)where such representative union being in existence omits or fails to furnish any panel of names within the specified date, or(c)where all the persons specified in the panel furnished by the representative union are disqualified whether under item (iii) of this sub-clause or under clause 10, the Central Government may, at its discretion appoint such workman of the Nationalised Bank, as it may think fit, to be a Director of such bank.(iii)A workman of a Nationalised Bank shall be disqualified for being nominated as a Director unless -(a)he is and has been, serving for a continuous period of not less than five years in the Nationalised Bank, and(b)he is of such age that there is no likelihood of his attaining the age of superannuation during his terms of office as Director.]
