Section 6 in The National Housing Bank General Regulations, 1988
6. Other Committees
.-(1) Any Committee (other than the Executive Committee) constituted under sub-section (3) of section 12 of the Act shall, in exercise of the powers entrusted to it, be bound by such general or special directions as the Board may give from time to time.(2)Meetings of such Committee shall be called from time to time by the person appointed as the convenor of the Committee by the Board at Delhi or at such other place in India as may be specified by him.(3)The quorum for the meeting of any such Committee shall be one-third of its strength (any fraction contained in that one third being rounded off as one) or two members, whichever is higher.(4)The provisions of the Act and save as otherwise provided herein, these regulations shall apply to meetings of such a Committee as if they were meetings of the Board.
