Section 6(4) in Reserve Bank of India Pension Regulations, 1990
(4)[Where the authority competent to pass the order under Sub-regulation (1) is the Governor, an appeal against such order of the Governor shall lie to the Central Board whose decision shall be binding.] [Sub-Regulation substituted for '[Where the authority competent to pass an order under sub-regulation (1) is the Governor, the Central Board shall be consulted before the order is passed.' vide A. C. No. 8 dated 14-6-1996.]
