Section 16(1) in THE REGIONAL RURAL BANKS ACT, 1976
(1)Every director and every member of a committee (other than the Chairman) shall be paid such fees and allowances as may be determined by the Central Government: Provided that no fees shall be paid to any director, or member of a committee, if he is an officer of the Central Government, State Government, the Reserve Bank, 1*[National Bank] Sponsor Bank or any other bank.
