Section 23 in The Reserve Bank Of India General Regulations, 1949
23. Remuneration of Directors and Members of Local Boards .-(i) Directors nominated under section 8(1)(b) and 8(1)(c) or 12(4) of the Act shall receive a fee of Rs. 200 for each Central Board meeting which they attend, and a fee of Rs. 50 for each committee meeting of the Central Board which they attend.
(ii)Members of a Local Board shall receive a fee of Rs. 50 for each Board meeting which they attend.(iii)In addition such Directors and Members shall be re-imbursed their travelling expenses, if any, on such scale as may be prescribed by the Central Board from time to time.THE SCHEDULE(See regulation 3)FORM OF DECLARATION OF FIDELITY AND SECRECYI .............., on becoming a Director of the/Member of the Central Board/Local Board of the Reserve Bank of India do solemnly and sincerely declare that I will faithfully perform the duties of Director/Member and that I will to the best of my ability uphold the interests of the Reserve Bank of India and that I will observe strike secrecy respecting all transactions of the Bank and all matters relating therto and that I will not directly or indirectly communicate or divulge any of the matters or any information which may come to my knowledge in the discharge of my duties as such Director/Member except when required or authorised to do so by the Central Board of the Bank or by law.(Signature).......................
