The authorised capital of each Regional Rural Bank shall be 5[two thousand crore of rupees, divided into two hundred crore of fully paid-up shares of ten rupees each]: Provided that the Central Government may, after consultation with the 6[National Bank] and the Sponsor Bank, increase or reduce such authorised capital; so, however, that the authorised capital shall not be reduced below 7[one crore of rupees, and the shares shall be, in all cases, fully paid-up shares of ten rupees each].