Section 18A(8) in The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980
(8)On and before the expiration of two months before expiry of the period of supersession of the Board of Directors as specified in the order issued under sub-section (1), the Administrator of the corresponding new bank, shall call the general meeting of the corresponding new bank to elect new directors and reconstitute its Board of Directors.
