Section 13 in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1980
13. [ Management Committee.
(1)There shall be a Management Committee of the Board.(2)[ The Management Committee shall consist of -(A)the Chairman;(B)the Managing Director;(C)[the Executive Director/s];(D)[ the Directors referred to in clauses (g) of sub-section (3) of section 9 of the Act; [Substituted by S.O. 1058(E), dated 29.6.2007.](E)[ [Three Directors] nominated by the Board from amongst the Directors referred to in clause (d) of sub-section (3) of section 9 of the Act;(F)[Three Directors] [Substituted by G.S.R. 252(E), dated 19.2.2007, for " Two Director" (w.e.f. 19.2.2007). and as corrected by S.O. 335(E), dated 8.3.2007.] nominated by the Board from amongst the Directors referred to in clauses (e), (f), (h) and (i) of sub-section (3) of section 9 of the Act:][Provided that the Directors nominated by the Board shall hold office for not more than one year:Provided further that in case the Board is of the opinion that circumstances exist which necessitate in the interest of proper management of the bank, continuation of a Director so nominated beyond the period of one year, the Board may permit such Director to continue to hold office for such further period or periods not exceeding six months at a time, as it may specify; so, however, that the total duration of such further period shall not exceed one year.] [Substituted by Notification No. S.O. 3351 (E), dated 17.9.2019 (w.e.f. 4.11.1980).](3)The Management Committee shall exercise such powers of the Board, including the powers with regard to credit proposals, as may be delegated to it by the Board with the approval of the Central Government and such approval shall be given by the Central Government after consultation with the Reserve Bank of India.(4)The meetings of the Management Committee may be called by the Chairman of the Management Committee as often as he feels necessary.(5)[Four members] [Substituted by S.O. 908(E), dated 10.11.1995, for " three members" .] shall be the quorum for a meeting of the Management Committee.(6)The minutes of a meeting of the Management Committee shall be laid before the Board as soon as possible after the meeting.(7)Save as otherwise provided in sub-clauses (4), (5) and (6), the meetings and proceedings of the Management Committee shall be governed by the provisions contained in the Scheme for regulating the meetings and proceedings of the Board, so far as the same are applicable thereto.(8)Where the Chairman of the Management Committee is of opinion that in view of urgency in any matter, it should be dealt with expeditiously, he may circulate a resolution to that effect to the members of the Management Committee, and such resolution shall be deemed to be the resolution passed by the Management Committee when it is approved by a majority of the members but shall have effect from the day it is signed by the last signatory to the resolution:Provided that any resolution passed as aforesaid shall be placed before the next meeting of the Management Committee:Provided further that if any dissenting member requires in writing that any resolution shall be placed before a meeting of the Management Committee, the resolution shall not be deemed to be valid and effectual as aforesaid unless the same is passed at such meeting.[Explanation. [Substituted by Notification No. S.O. 3351 (E), dated 17.9.2019 (w.e.f. 4.11.1980).] - For the purposes of sub-paragraph (2), "Executive Director" means the whole-time Director, not being the Managing Director and Chief Executive Officer appointed under clause (a) of sub-section (3) of section 9 of the Act and designated as such.]]
