Section 7(2) in The National Bank For Agriculture And Rural Development Act, 1981
(2)[ Subject to the provisions contained in sub-section (5), a director appointed under clause (b) or clause (c) of sub-section (1) of section 6, shall hold office for such term, not exceeding three years, as the Central Government may specify in this behalf ] [Substituted by Act 66 of 1988, Section 45, for sub-Section (2) (w.e.f. 30.12.1988). ][* * *] [ The words " and thereafter until his successor enters upon his office" omitted by Act 55 of 2000, Section 6 (w.e.f. 1.2.2001).][and shall be eligible for reappointment:Provided that no such director shall hold office continuously for a period exceeding six years.] [Substituted by Act 66 of 1988, Section 45, for sub-Section (2) (w.e.f. 30.12.1988). ]
