Section 6(3) in THE REGIONAL RURAL BANKS ACT, 1976
(3)The Board may, after consultation with the [National Bank] concerned State Government and the Sponsor Bank and with the prior approval of the Central Government, from time to time, increase the issued capital of the Regional Rural Bank; and, where additional capital is issued, such capital shall also be subscribed in the same proportion or, as the case may be, notified by the Central Government under sub-section (2A)
