Section 13(2)(E) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(E)[Three Directors] [Substituted by G.S.R. 251(E), dated 19.2.2007, for " Two Directors" (w.e.f. 19.2.2007) and as corrected by S.O. 334(E), dated 8.3.2007. ] nominated by the Board from amongst the Directors referred to in clause (d) of sub-section (3) of section 9 of the Act;]