State Agricultural Credit Corporations Act, 1968
11. Term of office of directors other than managing director.
- A nominated director, other than the managing director, shall hold office during the pleasure of the authority nominating him and the period of such office, unless terminated earlier, shall be two years:
Provided that a nominated director shall be eligible for re nomination.
- 173. An elected director shall hold office for a period of two years from the date of his election: Provided that an elected director shall continue in office until the election of his successor.
