The Regional Rural Banks Act, 1976

Contents
Sections	Particulars
	Preamble
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Incorporation and Capital of Regional Rural Banks
3	Establishment and incorporation of Regional Rural Banks
4	Offices and agencies
5	Authorised capital
6	Issued capital
7	Shares to be approved securities
Chapter III	Management
8	Management
9	Board of directors
10	Term of office of director
11	Chairman
12	Disqualifications
13	Vacation of the seat of directors
14	Meetings of Board
15	Committees of Board
16	Fees and allowances of directors and members of committees
17	Staff of Regional Rural Banks
Chapter IV	Business of a Regional Rural Bank
18	Business which a Regional Rural Bank may transact
19	Closure of accounts
Chapter V	Accounts and Audit
20	Annual report to be furnished the shareholders
21	Disposal of profits
22	Regional Rural Bank to be deemed to be a co-operative society for purpose of the Income-tax Act, 1961
23	Interest-tax not payable
Chapter V	Amalgamation of Regional Rural Banks
23A	Amalgamation of Regional Rural Banks
23B	Notification under section 23A to be sufficient notice to concerned parties
23C	Cessation of business of transferor Regional Rural Banks
23D	Liquidation of Regional Rural Banks
Chapter VI	Miscellaneous
24	Power of Central Government to give directions
24A	Inspection, audit and scrutiny by the Sponsor Bank
25	Obligations as to fidelity and secrecy
26	Bar to liquidation of Regional Rural Bank
27	Defects in appointment or constitution not to invalidate acts or proceedings
28	Indemnity of directors, etc
29	Power to make rules
30	Power to make regulations
31	Removal of difficulties
32	Act to Override the provisions of other laws
33	Amendment of certain enactments
34	Repeal and saving
The Schedule	Schedule
	Schedule