Section 52(2) in The Small Industries Development Bank Of India Act, 1989
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)[ the removal of Director under sub-section (8) of section 6; [ Substituted by Act 7 of 2000, Section 25, for Clause (a)(w.e.f. 27.3.2000).](aa)the places of meetings of the Board under this Act and the procedure to be followed at such meetings including the quorum necessary for transaction of business and the manner of adoption of resolution under section 6;(ab)the functions to be discharged by the Executive Committee under sub-section (2) of section 12;(ac)the places of meetings of the Executive Committee and the procedure to be followed at such meetings under sub-section (4) of section 12;(ad)such fees and allowances which may be paid to the Directors and members of the Executive Committee under section 12-A;(ae)the particulars to be prescribed in the register of shareholders under clause (iv) of sub-section (1) of section 20-B;(af)the procedure relating to maintenance of register of shareholders in electronic form under sub-section (2) of section 20-B;(ag)the matters relating to the annual general meeting under sub-section (3) of section 20-G;](b)the form and manner in which the balance-sheets and the accounts of the Small Industries Development Assistance Fund under sub-section (1) of section 25 and the Small Industries Bank under sub-section (1) of section 28 shall be prepared;(c)the manner in which nominations may be made in terms of sub-section (1) of section 46;(d)generally the efficient conduct of the affairs of the Small Industries Bank;(e)any other matter which is to be, or may be, prescribed.
