Section 50(2) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the times and places of the meetings of the Board or of any committee constituted under this Act and the procedure to be followed at such meetings including the quorum necessary for the transaction of business;(b)the number of directors constituting an Executive Committee, and the functions that such committee shall discharge;(c)the functions which any other committee may discharge under this Act;(d)the fees and allowances that may be paid to the members of a committee other than directors of the Board;(e)the fees and allowances that may be paid to the directors of the Board;(f)the periods for which, the times at which and the manner in which premium may be paid by an insured bank;(g)the interest which may be charged from an insured bank where it makes default in payment of premium;(h)the manner in which and the time within which the amounts referred to in section 21 may be paid;(i)the form and the manner in which the balance-sheet and the accounts of the Corporation shall be prepared or maintained; and(j)any other matter which is to be, or may be, prescribed.
