Section 17(1) in THE REGIONAL RURAL BANKS ACT, 1976
(1)A Regional Rural Bank may appoint such number of officers and other employees as it may consider necessary or desirable 1*[in such manner as may be prescribed] for the efficient performance of its functions and may determine the terms and conditions of their appointment and service:Provided that it shall be lawful for a Sponsor Bank, if requested so to do by a Regional Rural Bank sponsored by it, to send, 1***) such number of officers or other employees on deputation to the Regional Rural Bank as may be necessary or desirable for the efficient performance of its functions: Provided further that the remuneration of officers and other employees appointed by a Regional Rural Bank shall be such as may be determined by the Central Government, and, in determining such remuneration, the Central Government shall have due regard to the salary structure of the employees of the State Government and the local authorities of comparable level and status in the notified area.
