Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Export-Import Bank Of India (Amendment) Act, 2011 11 of 2012 [12 January 2012] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 3. Amendment Of Section 6 4. Amendment Of Section 8 Export-Import Bank Of India (Amendment) Act, 2011 11 of 2012 [12 January 2012] An Act further to amend the Export-Import Bank of India Act, 1981. Be it enacted by Parliament in the Sixty-second Year of the Republic of India as follows:-- 1. Short Title And Commencement :- (1) This Act may be called the Export-Import Bank of India (Amendment) Act, 2011. ( 2 ) It shall come into force on such 1date as the Central Government may, by notification in the Official Gazette, appoint. 1 . Effective from 01.02.2012 vide Notification No. S.O. 204(E) dated 01.02.2012. 2. Amendment Of Section 4 :- In section 4 of the Export-Import Bank of India Act, 1981 (28 of 1981)(hereinafter referred to as the principal Act), for sub-section (1), the following sub-section shall be substituted, namely:-- "(1) The authorised capital of the Exim Bank shall be ten thousand crores of rupees: Provided that the Central Government may, by notification, increase the said capital up to an amount that it may deem necessary from time to time.". 3. Amendment Of Section 6 :- In section 6 of the principal Act,-- (a) in sub-section (1), after clause (a), the following clause shall be inserted, namely:-- "(aa) two whole-time directors appointed by the Central Government;"; (b) in sub-sections (2), (3), (4) and (5), after the words "the managing director" wherever they occur, the words "or the whole- time director" shall be inserted. 4. Amendment Of Section 8 :- In section 8 of the principal Act, in the proviso, after the words "the managing director", the words "or the whole-time director" shall be inserted.