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Union of India - Section

Section 4 in National Bank For Agriculture And Rural Development (Additional) General Regulations, 1984

4. Meetings of the Executive Committee.

- [(1) The Chairman or in his absence, the Managing Director may call a meeting of the Executive Committee at Mumbai on such date and at such time as he may specify after giving a notice of not less than ten clear days :Provided that if the Chairman or in his absence, the Managing Director considers it necessary so to do, he may call a meeting of the Executive Committee at any other place in India:Provided further that there shall be at least four meetings during a calendar year.] [Substituted by Notification No. NB.Secy/C-4/2018-19, dated 26.4.2018.]
(2)Where the Chairman considers it necessary to call an emergency meeting of the Executive Committee, a notice of not less than five clear days shall be given to the members of the Executive Committee to enable them to attend the meeting.
(3)President of the Meeting. - The Chairman, or, if for any reason he is unable to attend any meeting, any other member of the Executive Committee nominated by the Chairman in this behalf and in the absence of such nomination, any other member of the Executive Committee elected by the members present at the meeting, shall preside at the meeting of the said Committee.
(4)Quorum. - Three members of the Executive Committee, of whom one should be a Director appointed under clause (b) or clause (c) or clause (d) or clause (e) of sub-section (1) of section 6, shall form the quorum at its meetings.
(5)Save as otherwise provided in these regulations, the provisions of the Act and the National Bank for Agriculture and Rural Development General Regulations, 1982, so far as may be, shall apply to the meetings of the Executive Committee as they apply to the meetings of the Board.
(6)Proceedings of the Meetings. - Copy of the proceedings of each meeting of the Executive Committee shall be circulated for information to the Directors of the Board as soon as possible after the same are signed by the member presiding at that meeting or the next succeeding meeting.