Section 13A(4) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(4)The credit proposals which exceed the power delegated to the officials of the Nationalised Banks including powers delegated to the [Managing Director and Chief Executive Officer] [Substituted 'Chairman and Managing Director' by Notification No. S.O. 349(E), dated 4.2.2015, (w.e.f. 28.11.1970).], and the credit proposals being considered by the Management Committee shall be considered by the Credit Approval Committee subject to the limit specified in [sub-paragraph (3)] [Substituted 'sub-clause (3)' by Notification No. S.O. 3350 (E), dated 17.9.2019 (w.e.f. 28.11.1970).] and the credit proposals which exceed such limits be considered by the Management Committee.
