Section 17 in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
17. Remuneration and reimbursement of travelling expenses. - (1) A Director, not being the Chairman or a whole-time Director, including the Managing Director, or an official of the Reserve Bank or the Central Government [* * *] shall be paid by Nationalised Bank of which he is a Director, such fees, as may be decided by the Central Government, after consultation with the Reserve Bank, for attending the meetings of the Board or any committee of the Board or for attending to any other work of the Nationalised Bank.
(2)[Every Director] [Substituted by G.S.R. 251(E), dated 19.2.2007, for " In addition to the fees to which a director may be entitled to be paid under sub-clause (1), every such director" (w.e.f. 19.2.2007). ] travelling in connection with the work of the Nationalised Bank shall be reimbursed his travelling and halting expenses, if any, on such basis as may be fixed from time to time by the Central Government alter consultation with the Reserve Bank:[* * *] [Proviso omitted by G.S.R. 251(E), dated 19.2.2007 (w.e.f. 19.2.2007). ](3)A member of a committee constituted under clause 14 shall receive the travelling and halting expenses as may be decided by the Board.(4)A member of a Regional Consultative Committee nominated under item (a) or item (b) of sub-clause (2) of clause 15 shall be reimbursed the travelling and halting expenses, if any, in connection with the work of Regional Consultative Committee, on such basis as may be fixed by the Central Government after consultation with the Reserve Bank.
