Section 6(3) in The Small Industries Development Bank Of India (General Regulations), 2000*
(3)(a)For the purpose of sub-regulations (1) and (2) a general notice given by a director or a member, to the Board or to the Executive Committee, as the case may be, to the effect that he is a director or a member of a specified body corporate or is a member of a specified firm and is to be regarded as concerned or interested in any contract or arrangement which may after the date of the notice, be entered into with that body corporate or firm, shall be deemed to be a sufficient disclosure of concern or interest in relation to any contract or arrangement so made.(b)A director or a member giving a general notice to the Board or Executive Committee under clause (a) shall as soon as possible give notice of any change in the particulars contained therein.(c)No such general notice, (no notice of any change therein), be of effect unless either it is given at a meeting of the Board or the Executive Committee, as the case may be, or the director or member concerned, takes reasonable steps to secure that it is brought upon and read at the first meeting of the Board or the Executive Committee as the case may be, after it is given.
