Section 9(2) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970
(2)In particular, and without prejudice to the generality of the foregoing power, the said scheme may provide for all or any of the following matters, namely:-(a)the capital structure of the corresponding new bank [* * *](b)the constitution of the Board of Directors, by whatever name called, of the corresponding new bank and all such matters in connection therewith or incidental thereto as the Central Government may consider to be necessary or expedient;(c)the reconstitution of any corresponding new bank into two or more corporations, the amalgamation of any corresponding new bank with any other corresponding new bank or with another banking institution, the transfer of the whole or any part of the undertaking of a [corresponding new bank to any other corresponding new bank or banking institution] [Substituted by Act 66 of 1988, Section 31, for " corresponding new bank to any other banking institution" (w.e.f. 30.12.1988). ] or the transfer of the whole or any part of the undertaking of any other banking institution to a corresponding new bank;(ca)[ the manner in which the excess number of directors shall retire under second proviso to clause (i)of sub-section (3);] [Inserted by Act 45 of 2006, Section 3 (w.e.f. 16.10.2006). ](d)such incidental, consequential and supplemental matters as may be necessary to carry out the provisions of this Act.
