Section 8(1) in The Reserve Bank of India Act, 1934
(1)The Central Board shall consist of the following Directors, namely:—(a)a Governor and not more than four Deputy Governors to be appointed by the Central Government;(b)four Directors to be nominated by the Central Government, one from each of the four Local Boards as constituted by section 9;(c)ten Directors to be nominated by the Central Government; and(d)one Government official to be nominated by the Central Government.
