Section 9(b) in The State Agricultural Credit Corporations Act, 1968
(b)two directors nominated by the appropriate Government, one of whom shall be a person who has special knowledge of co-operation and who is not an employee of the Central or State Government or of the Reserve Bank, State Bank, subsidiary bank, [corresponding new bank,] [Inserted by Act 5 of 1970, Section 20 (w.e.f. 19-7-1969).] banking company, or Food Corporation;
