Section 14 in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1980
14. Advisory Committees. - [(1)] The Board may [constitute such other Committees] [ Substituted by S.O. 418(E), dated 11.7.1986.] whether consisting wholly of Directors or wholly of other persons or partly of Directors and partly of other persons as it deems fit, to render advice to the Board on such matters as may be generally or specially referred to them and shall perform such duties as the Board may entrust to them.
(2)[ Any Committee constituted under sub-clause (1) may be re-constituted by the Board at any time as it thinks fit.] [Inserted by S.O. 369(E), dated 27.4.1985.]
