[10A. Annual general meeting.—
(1) A general meeting (in this Act referred to as an annual general
meeting) of every corresponding new bank which has issued capital under clause
(c) of sub-
section (2B) of section 3 shall be held at the place of the head office of the bank in each year at such time
as shall from time to time be specified by the Board of Directors:
Provided that such annual general meeting shall be held before the expiry of six weeks from the date
on which the balance-sheet, together with the profit and loss account and auditor’s report is, under
sub-section (7A) of section 10, forwarded to the Central Government or to the Reserve Bank, whichever
date is earlier.
(2) The shareholders present at an annual general meeting 7[shall be entitled to discuss, approve and
adopt] the balance-sheet and the profit and loss account of the corresponding new bank made up to the
previous 31st day of March, the report of the Board of Directors on the working and activities of the
1. Subs. by Act 37 of 1994, s. 15, for “shall transfer the balance of profits to the Central Government” (w.e.f. 15-7-1994).
2. Ins. by 1 of 1984, s. 73 (w.e.f 15-2-1984).
3. Ins. by Act 37 of 1994, s. 15 (w.e.f. 15-7-1994).
4. Subs. by Act 1 of 1984, s. 73, for certain words (w.e.f. 15-2-1984).
5. The words “, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more
successive sessions” omitted by Act 81 of 1985, s. 15 (w.e.f. 01-05-1986).
6. Ins. by Act 37 of 1994, s. 16 (w.e.f. 15-7-1994).
7. Subs. by Act 45 of 2006, s. 11, for “shall be entitled to discuss” (w.e.f. 16-10-2006).
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corresponding new bank for the period covered by the accounts and the auditor's report on the balance-
sheet and accounts.]
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[
(3) Nothing contained in this section shall apply during the period for which the Board of Directors
of a corresponding new bank had been superseded under sub-section
(1) of section 18A:
Provided that the Administrator may, if he considers it appropriate in the interest of the corresponding
new bank whose Board of Directors had been superseded, call annual general meeting in accordance with
the provisions of this section.]
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