Section 29(2) in THE REGIONAL RURAL BANKS ACT, 1976
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-- (a) the manner in which the additional number of members of the Board may be filled in, under sub-section (2) of section 9; (b) the time and place at which the Board of directors of a Regional Rural Bank shall meet and the rules of proce- ---------------------------------------------------------------------- 1. Ins. by Act 1 of 1988, s. 15 (w.e.f. 28-9-1988). 2. Subs. by s. 16, ibid., for "Resever Bank" (w.e.f. 28-9-1988). 275 dure which shall be observed by the Board in regard to the transaction of business at its meetings, under sub- Banks shall be appointed;] (c) any other matter which is required to be, or may be, prescribed.
