AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

National Bank for Agriculture and Rural Development Act, 1981

11. Casual vacancy in the office of Managing Director.-

If the Managing Director is by infirmity or otherwise rendered incapable of carrying out his duties or is duties or is absent on leave or otherwise, in circumstances not involving the vacation of his appointment, the Central Government may, after consultation with the Reserve Bank and the Board, appoint another person to act in his place as Managing Director during his absence.



National Bank for Agriculture and Rural Development Act, 1981 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys