Section 12(5) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(5)[ The quorum of a meeting of the Board shall be one-third of the number of Directors holding office as such Directors of the Board on the day of the meeting, subject to a minimum of three Directors, two of whom shall be Directors referred to in clause (b) or clause (c) [* * *] or clause (h) of sub-section (3) of section 9 of the Act.]
