[9A. Power of Reserve Bank to appoint additional director.—
(1) If the Reserve Bank is of the
opinion that in the interest of banking policy or in the public interest or in the interests of the
corresponding new bank or its depositors, it is necessary so to do, it may, from time to time, by order in
writing, appoint, with effect from such date as may be specified in the order, one or more persons to hold
office as additional directors of the corresponding new bank.
(2) Any person appointed as an additional director in pursuance of this section—
(a) shall hold office during the pleasure of the Reserve Bank and subject thereto for a period not
exceeding three years or such further periods not exceeding three years at a time as the Reserve Bank
may specify;
(b) shall not incur any obligation or liability by reason only of his being a director or for anything
done or omitted to be done in good faith in the execution of the duties of his office or in relation
thereto; and
(c) shall not be required to hold qualification shares in the corresponding new bank;
1. Ins. by Act 1 of 1984, s. 72 (w.e.f 15-2-1984).
2. Explanation numbered as Explanation I thereof by Act 66 of 1988, s. 36 (w.e.f 30-12-1988).
3. Ins. by s. 36, ibid. (w.e.f. 30-12-1988).
4. Sub-section
(5) re-numbered as sub-section
(6) by Act 1 of 1984, s. 72 (w.e.f. 15-2-1984).
5. Ins. by Act 45 of 2006, s. 10 (w.e.f. 16-10-2006).
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(3) For the purpose of reckoning any proportion of the total number of directors of the
corresponding new bank, any additional director appointed under this section shall not be taken into
account.]
CHAPTER V
MISCELLANEOUS
