Section 36(1)(d) in Banking Companies Act, 1949

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(d) in Banking Companies Act, 1949

(d)during the course, or after the completion, of any inspection of a banking company under section 35, by order in writing, require the company—

(i)to call a meeting of its directors for the purpose of considering any matter arising in the course of or out of such inspection or of meeting an officer of the Reserve Bank to discuss any such matter;

(ii)to make, within such time as may be specified in the order, such changes in its management as the Reserve Bank may consider necessary in consequence of the state of affairs disclosed during or by the inspection.

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Union of India - Subsection

Section 36(1)(d) in Banking Companies Act, 1949