Section 6(2) in The National Housing Bank Act, 1987
(2)The Chairman, the Managing Director and other directors [excluding the directors referred to in clauses (ca) and (d)] [ Substituted by Act 15 of 2000, Section 5, for " excluding the Directors referred to in clause (d)" (w.e.f. 12.6.2000).], shall be appointed by the Central Government [the director] [Substituted 'in consultation with the Reserve Bank and directors' by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.] referred to in clause (d) shall be nominated by the Reserve Bank.
