Section 12(2) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
(2)The Advisory Board shall consists of representatives of the following, namely, the depositors of the corresponding new bank, employees of such bank, farmers, workers and artisans, to be elected in such manner and by such authority as may be prescribed, and shall also consist of such other persons as the Central Government may, by notification in the Official Gazette, appoint.
