National Bank for Agriculture and Rural Development Act, 1981

8. Term of office of Managing Director and whole-time directors, conditions of service, etc.-

1.      The Managing Director and any whole- time director appointed under sub-section (3) of section 6 shall,--

a.      hold office for such term not exceeding five years as the Central Government may, at the time of appointment, specify and shall be eligible for re-appointment;

b.     receive such salary and allowances and be governed by such terms and conditions of service as the Board may, with the previous approval of the Central Government and in consultation with the Reserve Bank, determine:

Provided that the Managing Director and any such whole-time director appointed to the first Board shall receive such salary and allowances and be governed by such terms and conditions of service as the Central Government may, in consultation with the Reserve Bank, determine.

1.     

2.      The Central Government may, in consultation with the Reserve Bank, remove the Managing Director or any whole-time director appointed under subsection (3) of section 6 at any time before the expiry of his term of office, after giving him a reasonable opportunity of showing cause against the proposed removal.

3.      Notwithstanding anything contained in sub-section (1) or sub-section (2), the Central Government shall have the right to terminate the term of office of the Managing Director or of any whole-time director appointed under sub-section (3) of section 6 at any time before the expiry of the term fixed under sub-section (1) by giving him notice of not less than three months in writing or three months' salary and allowances in lieu of such notice:

Provided that the Central Government shall, before terminating the term of office of the Managing Director or any whole-time director appointed under sub-section (3) of section 6, consult the Reserve Bank.