Export-Import Bank of India Act, 1981
Chapter III: Management of the Exim Bank
5. Management.-
1. The general superintendence, direction and management of the affairs and business of the Exim Bank shall vest in the Board, which may exercise all powers and do all acts and things which may be exercised or done by the Exim Bank.
2. Save as otherwise provided in the regulations made under this Act,-- (a) the chairman, if he is a whole-time director or if he is holding offices both as the chairman and the managing director, or (b) the managing director, if the chairman is not a whole- time director, or, if the chairman being a wholetime director, is absent, shall also have powers of general superintendence, direction and management of the affairs and business of the Exim Bank and may also exercise all powers and do all acts and things which may be exercised or done by the Exim Bank.
3. Subject to the provisions of this Act, the Board in discharging its functions shall act on business principles with due regard to public interest.
4. In the discharge of its functions under this Act, the Exim Bank shall be guided by such directions in matters of policy involving public interest as the Central Government may give to it in writing.
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