Section 10(1) in The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980
(1)A general meeting (in this Act referred to as an annual general meeting) of every corresponding new bank which has issued capital under clause (c) of sub-section (2-B) of section 3 shall be held at the place of the head office of the bank in each year at such time as shall, from time to time, be specified by the Board of Directors:Provided that such annual general meeting shall be held before the expiry of six weeks from the date on which the balance-sheet, together with the profit and loss account and auditor's report is, under sub-section (7-A) of section 10, forwarded to the Central Government or to the Reserve Bank, whichever date is earlier.
