Section 7B(6) in The Forward Contracts (Regulation) Act, 1952
(6)The Commission may, while approving the scheme under sub-section (2), by an order in writing, restrict—(a) the voting rights of the shareholders who are also members of the recognised association;(b)the right of shareholders or a member of the recognised association to appoint the representatives on the governing board of the association;(c)the maximum number of representatives of the members of the recognized association to be appointed on the governing board of the association, which shall not exceed one-fourth of the total strength of the governing board.
