Section 9(1) in THE REGIONAL RURAL BANKS ACT, 1976
(1)The Board of directors shall consist of the Chairman appointed under sub-section (1) of section 11, and the following other members, namely:--(a)two directors, who are not officers of the Central Government, State Government, Reserve Bank, National Bank, Sponsor Bank or any other bank, to be nominated by the Central Government;Provided that no person shall be nominated as a director, if he is already a director on the Board of any other Regional Rural Bank;(b)one director, who is an officer of the Reserve Bank, to be nominated by that Bank;(c)one director, who is an officer of the National Bank, to be nominated by that Bank;(d)two directors, who are officers of the Sponsor Bank, to be nominated by that Bank; and(e)two directors, who are officers of the concerned State Government, to be nominated by that Government.(f)such number of directors elected by the shareholders other than the directors nominated by the Central Government, the State Government, the Spon-sor Bank and other institutions owned or controlled by the Central Government or the State Government, whose names are entered in the register of sharehold-ers of the Regional Rural Bank at least ninety days before the date of the meetingin which the election of directors takes place on the following basis, namely:—(i)where the total amount of equity share capital issued to such shareholders is ten per cent. or less of the total issued equity capital, one director shall be elected from such shareholders;(ii)where the total amount of equity share capital issued to such shareholders is more than ten per cent. but less than twenty-five per cent. of the total issued equity capital, two directors shall be elected from the shareholders including the shareholders referred to in sub-clause ( i);(iii)where the total amount of equity share capital issued to such shareholders is twenty-five per cent. or more of the total issued equity capital, three directors shall be elected from the shareholders including shareholders referred to in sub-clauses ( i) and (ii).
