(1)The Board may constitute an Executive Committee of the Board, consisting of—(i)the Chairperson;(ii)Managing Directors;(iii)the directors referred to in clause (c) of sub-section (2) of section 4; and(iv)four directors nominated by the Board from amongst the directors referred to in clauses (d), (e), (f) and (g) of subsection (2) of section 4.
