Section 3 in The National Bank For Agriculture And Rural Development General Regulations, 1982
3. Meetings of the Board
.-(1) The Board shall ordinarily meet once a quarter in each year.(2)Meetings of the Board shall be convened by the Chairman, and, in his absence, by the Managing Director and shall be ordinarily held at Bombay but if so directed by the Board, may be held at any other place in India.(3)Any five Directors may, for the purpose of the consideration of the business to be specified in their requisition, require the Chairman to convene a meeting of the Board and the Chairman shall, on receipt of such requisition, convene a meeting of the Board giving sufficient notice:Provided that the date of the meeting so convened shall not be later than 21 days from the date of the requisition.(4)Except in respect of the first meeting of the Board, ordinarily not less than one clear fortnight's notice shall be given of each meeting of the Board and such notice shall be sent to every Director to his registered address. Should it be found necessary to convene an emergency meeting, a notice of not less than seven days shall be given to every Director who is at that time in India, to enable him to attend.(5)No business other than that for which the meeting was convened shall be discussed at the meeting of the Board, except with the consent of the Chairman of the meeting and a majority of the Directors present, unless one clear week's notice has been given of the same in writing to the Chairman.(6)Six Directors shall form a quorum for the transaction of the business at a meeting of the Board.(7)A copy of the proceedings of each meeting of the Board shall be circulated for the information of the Directors as soon as possible after the minutes of that meeting are signed by the Chairman.(8)[ Participation of the directors in meetings under these regulations may be either in person or through video conferencing or through other audio-visual means.(9)Any participation of the directors through video conferencing or other audio-visual means shall be counted for the purpose of quorum.] [Inserted by Notification No. NB.Secy/C-4/2018-19, dated 26.4.2018 (w.e.f. 11.10.1982).]
