Section 3(2) in THE REGIONAL RURAL BANKS ACT, 1976
(2)Every Regional Rural Bank shall be a body corporate with perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract and may sue and be sued in its name.(a)subscribing to the share capital of such Regional Rural Bank;(b)training personnel of such Regional Rural Bank; and(c)providing such managerial and financial assistance to such Regional Rural Bank, as may be mutually agreed upon between the Sponsor Bank and the Regional Rural Bank:
