Section 60(2) in The National Bank For Agriculture And Rural Development Act, 1981
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the fees or allowances that may be paid to the directors or members of the Advisory Council;(b)the times and places of the meetings of the Board or the Executive Committee or the Advisory Council and the procedure to be followed at such meetings including the quorum necessary for the transaction of business;(c)the number of directors constituting the Executive Committee and the functions that such Committee shall discharge;(d)the manner and terms of issue and redemption of bonds and debentures by the National Bank;(e)[ the manner of election of directors under clause (f) of sub-section (1) of section 6;][* * *] [ Clauses (f) and (h) omitted by Act 55 of 2000, Section 30 (w.e.f. 1.2.2001).](g)the form and manner in which the balance-sheets and the accounts of the National Bank shall be prepared or maintained;[* * *] [Clauses (f) and (h) omitted by Act 55 of 2000, Section 30 (w.e.f. 1.2.2001). ](i)the duties and conduct, salaries, allowances and conditions of service of officers and other employees;(j)the establishment and maintenance of provident or other benefit funds for employees of the National Bank; and(k)such other matters for which the Board may consider it expedient or necessary to provide for by way of regulations.
