Section 13A(3A) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1980
(3A)[ Notwithstanding anything contained in sub-paragraph (3), in banks with net non-performing assets of less than six per cent. of risk-weighted assets, the Credit Approval Committee shall exercise the powers of the Board with regard to credit proposals-(a)up to eight hundred crore rupees, in case of banks having total business of more than ten lakh crore rupees; or(b)up to six hundred crore rupees, in case of banks having total business of more than five lakh crore rupees and up to ten lakh crore rupees; or(c)up to five hundred crore rupees, in case of banks having total business of more than three lakh crore rupees and up to five lakh crore rupees; or(d)up to two hundred fifty crore rupees, in case of other nationalised banks.Explanation. - For the purposes of this sub-paragraph, net non-performing assets, risk weighted assets and total business shall be reckoned as per the last declared results of the bank, and the expression total business means the summation of the gross loans and advances and the total deposits of the bank.] [Inserted by Notification No. S.O. 3351 (E), dated 17.9.2019 (w.e.f. 4.11.1980).]
