Section 11(1A)(b) in THE REGIONAL RURAL BANKS ACT, 1976

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Union of India - Subsection

Section 11(1A)(b) in THE REGIONAL RURAL BANKS ACT, 1976

(b)in any other case, except with the prior approval of the Central Government: Provided further that where the Chairman is not an officer of the Central Government, State Government, Reserve Bank, National Bank, Sponsor Bank or any other bank, he shall be given notice of not less than three months in writing or three months' salary and allowances in lieu of such notice; and (b) the Chairman shall have the right to resign his office at any time before the expiry of the period specified in sub- section (1) by giving to the Sponsor Bank, notice of not less than three months in writing.]

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Union of India - Subsection

Section 11(1A)(b) in THE REGIONAL RURAL BANKS ACT, 1976