Section 61(10) in The Industrial Development Bank Of India General Regulations, 1994
(10)Nothing contained in this regulation shall apply to the Central Government and the Central Government may appoint such person as it thinks fit to act as its representative at any general meeting of the Development Bank. A person so appointed shall for the purpose of the meeting be deemed to be the shareholder of the Development Bank and shall exercise the same rights and powers as the Central Government shall be entitled to exercise at the meeting.
