Section 65 in The Small Industries Development Bank Of India (General Regulations), 2000*
65. Directors to be elected at general meetings .-(1) A director to be elected under clause (f) of sub-section (1) of section 6 of the Act shall be elected by the shareholders in the annual general meeting of the Small Industries Bank.
(2)The number of directors to be elected and the particular vacancies in respect of which the election is to be held shall be specified in the notice convening the annual general meeting.
