Section 6(3) in The Industrial Development Bank Of India Act, 1964
(3)[The Chairman, the Managing Director and the whole-time director] [ Substituted by Act 5 of 1995, Section 7, for " The chairman and the managing director" (w.r.e.f. 12.10.1994).][shall receive such salary and allowances as may be determined by the Central Government.] [Substituted by Act 52 of 1975, Section 7, for Section 6 (w.e.f. 16.2.1976). ][(3-A) The Central Government may, at any time, remove] [Inserted by Act 73 of 1976, Section 5, (w.r.e.f. 11.6.1976). ] [the Chairman, the Managing Director or the whole-time director] [ Substituted by Act 5 of 1995, Section 7, for " The chairman or the managing director" (w.r.e.f. 12.10.1994).][, as the case may be, from office:Provided that no person shall be removed from his office, under this sub-section, unless he has been given an opportunity of showing cause against his removal.] [Inserted by Act 73 of 1976, Section 5, (w.r.e.f. 11.6.1976). ]
