Section 11A in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1980
11A. [ Removal from office of an elected Director.
- The share-holders, other than the Central Government, may, by a resolution passed by majority of the votes of such share-holders holding in the aggregate not less than one-half of the share capital held by all such share-holders, remove any Director elected under clause (i) of sub-section (3) of section 9 and elect in his stead another person to fill the vacancy.
