Section 5 in The Small Industries Development Bank Of India (General Regulations), 2000*
5. Meetings of the Executive Committee .-(1) Meetings of the Executive Committee may be convened by Chairman and Managing Director or in his absence by one of the whole-time Directors, from time to time, at the head office of the Small Industries Bank, or at such other place in India as may be specified in the notice convening the meetings. Sufficient notice shall be given for such meetings.
(2)Quorum for the transaction of business at a meeting of the Executive Committee shall be one-third of the total strength of the Executive Committee (any fraction contained in that one third being rounded off as one).(3)Save as otherwise provided in this regulation, the provisions of the Act and of these regulations shall apply to meetings of the Executive Committee as if they were meetings of the Board.
