Section 9(2) in The National Bank For Agriculture And Rural Development Act, 1981
(2)The appointment as director of any person who is a Member of Parliament or the Legislature of any State shall, unless within two months of the date of his appointment he ceases to be such member, be void on the expiry of the said period of two months and if any director is elected or nominated as a member of Parliament or of any State Legislature, he shall cease to be a director as from the date of such election or nomination, as the case may be.
