(2)In forming its opinion under sub-clause (iii) of clause (b) of sub-section (1), the Reserve Bank may have regard among other matters to the following:-(i)the financial condition and history of the banking company, its size and area of operation, its resources, the volume of its business, and the trend of its earning capacity;(ii)the number of its branches or offices;(iii)the qualifications, age and experience of the person concerned;(iv)the remuneration paid to other persons employed by the banking company or to any person occupying a similar position in any other banking company similarly situated; and(v)the interests of its depositors.[[* * *] [Substituted by Act 33 of 1959, Section 6, for sub-Section (3) (w.e.f. 1.10.1959).]
