Section 6 in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
6. [ Managing Director.
- The Central Government shall, after consultation with the Reserve Bank, appoint one of the Directors referred to in clause (a) of sub-section (3) of section 9 of the Act to be the Managing Director, who shall be the Chief Executive Officer of the Nationalised Bank and shall exercise the powers and discharge such duties as may be delegated to him by the Board.]
