Section 8(3) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(3)If a whole-time Director including the Managing Director is by infirmity or otherwise rendered incapable of carrying out his duties or is absent on leave or otherwise in circumstances not involving the vacation of his office, the Central Government may, after consultation with the Reserve Bank, appoint another person to act in his place during his absence.
