Section 6(5) in The Industrial Development Bank Of India Act, 1964
(5)[(i) A meeting of the Board shall be held at least once every three months and at least four meetings shall be held every year and the meetings may be held at such places as may be prescribed.(ii)Notice of every meeting of the Board shall be given in writing to every director for the time being in India, and at his usual address in India to every other director.(5-A) Subject to the provisions contained in this Chapter, the Board may meet at such times and places and shall observe such rules of procedure in regard to transaction of its business including the manner of adoption of resolutions as may be prescribed. ] [ Substituted by Act 5 of 1995, Section 7, for sub-S. (5) (w.r.e.f. 12.10.1994).]
