National Bank for Agriculture and Rural Development Act, 1981

60. Power of Board to make regulations.-

1.      The Board may, with the previous approval of the Central Government and in consultation with the Reserve Bank, by notification, make regulations not inconsistent with this Act to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act.

2.      In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-

a.      the fees or allowances that may be paid to the directors or members of the Advisory Council;

b.     the times and places of the meetings of the Board or the Executive Committee or the Advisory Council and the procedure to be followed at such meetings including the quorum necessary for the transaction of business;

c.      the number of directors constituting the Executive Committee and the functions that such Committee shall discharge;

d.     the manner and terms of issue and redemption of bonds and debentures by the National Bank;

e.      the manner of election of directors under clause (f) of sub-section (1) of section 6;

f.     

g.     The form and manner in which the balance-sheets and the accounts of the National Bank shall be prepared or maintained;

h.     

i.       the duties and conduct, salaries, allowances and conditions of service of officers and other employees;

j.       the establishment and maintenance of provident or other benefit funds for employees of the National Bank; and

k.      such other matters for which the Board may consider it expedient or necessary to provide for by way of regulations.

1.     

2.     

3.      Any regulation which may be made by the Board under this Act may be made by the Reserve Bank, in consultation with the Central Government, before the expiry of three months from the date of establishment of the National Bank, and any regulation so made may be altered and rescinded by the Board in the exercise of its powers under this Act.

4.      The power to make regulations conferred by this section shall include the power to give retrospective effect to the regulations or any of them from a date not earlier than the date of commencement of this Act, but no retrospective effect shall be given to any regulation so as to prejudicially affect the interest of any person to whom such regulation may be applicable.

5.      The Central Government shall cause every regulation made under this Act to be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the regulation or both Houses agree that the regulation should not be made, the regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation.

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