LexSection 24 — Power of Central Government to give directions.
The Regional Rural Banks Act, 1976
(1) A Regional Rural Bank shall, in the discharge of its functions, be guided by such directions in regard to matters of policy involving public interest as the Central Government may, after consultation with the Reserve Bank, give. (2) If any question arises as to whether any such direction relates to a matter of policy involving public interest, the decision of the Central Government thereon shall be final.Open in Lexace · Ask the AI about this section