Section 9(6) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970
(6)[] [Sub-Section (5) renumbered as sub-Section (6) by Act 1 of 1984, Section 66 (w.e.f. 15.2.1984). ] Every scheme made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament while it is in session for a total period of thirty days [which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid] [Substituted by Act 1 of 1984, Section 66, for certain words (w.e.f. 15.2.1984). ] both Houses agree in making any modification in the scheme or both Houses agree that the scheme should not be made, the scheme shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that scheme.[9-A. Power of Reserve Bank to appoint additional director.-(1) If the Reserve Bank is of the opinion that in the interest of banking policy or in the public interest or in the interests of the corresponding new bank or its depositors, it is necessary so to do, it may, from time to time, by order in writing, appoint with effect from such date as may be specified in the order, one or more persons to hold office as additional directors of the corresponding new bank.
