Section 6(2) in THE REGIONAL RURAL BANKS ACT, 1976
(2)Of the capital issued by a Regional Rural Bank under sub- section (1), fifty per cent. shall be subscribed by the Central Government; fifteen per cent. by the concerned State Government and thirty-five per cent. by the Sponsor Bank.Provided that in case the Regional Rural Bank raises its capital from sources other than the Central Government or the State Government or the Sponsor Bank, the shareholding of the Central Government and the Sponsor Bank shall not be less than fifty-one per cent.:Provided further that the Central Government shall consult the concerned State Government if the level of shareholding in the Regional Rural Bank of suchState Government is reduced below fifteen per cent.
