Section 6(2A) in THE REGIONAL RURAL BANKS ACT, 1976
(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.
