Section 5 in The Industrial Development Bank Of India General Regulations, 1994
5. Meetings of the Executive Committee
.-(1) Meetings of the Executive Committee may be convened from time to time at the head office of the Development Bank, or at such other place in India as may be specified in the notice convening the meetings, so however that at least one meeting shall be convened in each calender month. Sufficient notice shall be given for such meetings.(2)Quorum for the transaction of business at a meeting of the Executive Committee shall be one-third of the total strength of the Executive Committee (any fraction contained in that one-third being rounded off as one).(3)Save as otherwise provided in this regulation, the provisions of the Act and of these regulations shall apply to meetings of the Executive Committee as if they were meetings of the Board.
