Section 17(2) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(2)[Every Director] [Substituted by G.S.R. 251(E), dated 19.2.2007, for " In addition to the fees to which a director may be entitled to be paid under sub-clause (1), every such director" (w.e.f. 19.2.2007). ] travelling in connection with the work of the Nationalised Bank shall be reimbursed his travelling and halting expenses, if any, on such basis as may be fixed from time to time by the Central Government alter consultation with the Reserve Bank:[* * *] [Proviso omitted by G.S.R. 251(E), dated 19.2.2007 (w.e.f. 19.2.2007). ]
