Section 8 — Fees and allowances of directors and members of Committees.

The Export-Import Bank of India Act, 1981
The directors and the members of a Committee shall be paid such fees and allowances as may be prescribed for attending the meetings of the Board or of any Committee constituted in pursuance of this Act and for attending to any other work of the Exim Bank: /hrt1 Provided that no fees shall be payable to the chairman, if he is appointed as a whole-time chairman, or to the managing director 1 [or the whole-time director] or to any other director or member who is an official of the Government, the Reserve Bank or the Development Bank.

Official Hindi (PDF) ↗

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