(1)The issued capital of each Regional Rural Bank shall, in the first instance, be such as may be fixed by the Central Government in this behalf, but it shall in no case be less than one crore of rupees.(2)Of the capital issued by a Regional Rural Bank under sub- section (1), fifty per cent. shall be subscribed by the Central Government; fifteen per cent. by the concerned State Government and thirty-five per cent. by the Sponsor Bank.Provided that in case the Regional Rural Bank raises its capital from sources other than the Central Government or the State Government or the Sponsor Bank, the shareholding of the Central Government and the Sponsor Bank shall not be less than fifty-one per cent.:Provided further that the Central Government shall consult the concerned State Government if the level of shareholding in the Regional Rural Bank of suchState Government is reduced below fifteen per cent.(2A)The Central Government may, in consultation with the Sponsor Bank and the State Government, by notification, either raise or reduce the limit ofshareholding of the Central Government, the State Government or the Sponsor Bank specified in sub-section (2):Provided that the Central Government shall consult the concerned State Government before reducing the limit of shareholding of such State Government.(3)The Board may, after consultation with the [National Bank] concerned State Government and the Sponsor Bank and with the prior approval of the Central Government, from time to time, increase the issued capital of the Regional Rural Bank; and, where additional capital is issued, such capital shall also be subscribed in the same proportion or, as the case may be, notified by the Central Government under sub-section (2A)
