(1)The Reserve Bank may-(a)caution or prohibit banking companies generally or any banking company in particular against entering into any particular transaction or class of transactions, and generally give advice to any banking company;(b)on a request by the companies concerned and subject to the provisions of section [44-A] [Substituted by Act 33 of 1959, Section 22, for " 45" (w.e.f. 1.10.1959).], assist, as intermediary or otherwise, in proposals for the amalgamation of such banking companies;(c)give assistance to any banking company by means of the grant of a loan or advance to it under clause (3) of sub-section (1) of section 18 of the Reserve Bank of India Act, 1934 (2 of 1934);(d)[ [at any time, if it is satisfied that in the public interest or in the interest of banking policy or for preventing the affairs of the banking company being conducted in a manner detrimental to the interests of the banking company or its depositors it is necessary so to do,] [Substituted by Act 95 of 1956, Section 8, for Clause (d) (w.e.f. 14.1.1957).] by order in writing and on such terms and conditions as may be specified therein-(i)require the banking company to call a meeting of its directors for the purpose of considering any matter relating to or arising out of the affairs of the banking company; or require an officer of the banking company to discuss any such matter with an officer of the Reserve Bank;(ii)depute one more of its officers to which the proceedings at any meeting of the Board of directors of the banking company or of any committee or of any other body constituted by it; require the banking company to give an opportunity to the officers so deputed to be heard at such meetings and also require such officers to send a report of such proceedings to the Reserve Bank;(iii)require the Board of directors of the banking company or any committee or any other body constituted by it; to give in writing to any officer specified by the Reserve Bank in this behalf at his usual address all notices of, and other communications relating to, any meeting of the Board, committee or other body constituted by it;(iv)appoint one or more of its officers to observe the manner in which the affairs of the banking company or of its offices or branches are being conducted and make a report thereon;(v)require the banking company to make, within such time as may be specified in the order, such changes in the management as the Reserve Bank may consider necessary [* * *] [Certain words omitted by Act 58 of 1968, Section 12 (w.e.f. 1.2.1969).].
