Section 10(1) in THE NATIONAL BANK FOR FINANCING INFRASTRUCTURE AND DEVELOPMENT ACT, 2021
(1)The Central Government may remove from office any director who—(a)is, or at any time has been, adjudged as insolvent; or(b)has become physically or mentally incapable of acting as a director; or(c)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as a director; or(e)has, in the opinion of the Central Government, so abused his position as to render his continuance in office detrimental to the public interest; or(f)has, for any reason, been removed or dismissed from the service of—(i)the Government; or(ii)any bank including the Reserve Bank or the State Bank of India; or(iii)any public financial institution or State financial corporation; or(iv)any other corporation owned or controlled by the Government.
