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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2)(a) in The Small Industries Development Bank Of India Act, 1989

(a)[ the removal of Director under sub-section (8) of section 6; [ Substituted by Act 7 of 2000, Section 25, for Clause (a)(w.e.f. 27.3.2000).]
(aa)the places of meetings of the Board under this Act and the procedure to be followed at such meetings including the quorum necessary for transaction of business and the manner of adoption of resolution under section 6;
(ab)the functions to be discharged by the Executive Committee under sub-section (2) of section 12;
(ac)the places of meetings of the Executive Committee and the procedure to be followed at such meetings under sub-section (4) of section 12;
(ad)such fees and allowances which may be paid to the Directors and members of the Executive Committee under section 12-A;
(ae)the particulars to be prescribed in the register of shareholders under clause (iv) of sub-section (1) of section 20-B;
(af)the procedure relating to maintenance of register of shareholders in electronic form under sub-section (2) of section 20-B;
(ag)the matters relating to the annual general meeting under sub-section (3) of section 20-G;]