Section 56 in The Rajasthan Financial Corporation General Regulations, 2002
56. Nomination of Directors under clause (d) of Section 10.
- The parties mentioned in clause (c) of sub-section (3) of section 4 shall be empowered to nominate two directors among themselves by rotation in the sequence of the shareholding arranged in descending order to represent the parties mentioned under clause (d) of Section 10; one such director to be nominated by Public Sector Bank and another to be nominated by LIC, other Insurance Companies, owned or controlled by Central Government, other Institutions owned or controlled by the Central Government, or the State Government
