Section 18 in The State Agricultural Credit Corporations Act, 1968
18. Fees and allowances of directors and members of committees.
Every director and every member of a committee shall be paid such fees and allowances as the Board may, by regulations, determine, for attending the meetings of the Board or, as the case may be, any of its committees, or attending to any other work of the Corporation:Provided that no fees be paid to the Chairman, managing director or any other director, if he is an officer of the Government, Reserve Bank, State Bank, subsidiary bank, [corresponding new bank,] [Inserted by Act 5 of 1970, Section 20 (w.e.f. 19-7-1969)] banking company or Food Corporation.
