1 [ 19. Executive Committee. —(1) The Board may constitute an Executive Committee of the Board, consisting of— (i) the Chief Executive; (ii) Managing Directors; (iii) the director referred to in clause (d) of sub-section (2) of section 4; and (iv) four directors nominated by the Board from amongst the directors referred to in clauses (e), (f) and (g) of sub-section (2) of section 4. (2) The Executive Committee of the Board shall exercise such powers as the Board may entrust to it.Open in Lexace · Ask the AI about this section
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