Bank of Bengal Act, 1870 [Repealed]
(Received the assent of the Governor General on the 5th July 1870).
An Act to enable the Directors of the Bank of Bengal to act by a quorum.
PREAMBLE
Whereas section thirteen of the Act for regulating the Bank of Bengal (No. IV of 1862) declares that the business of the said Bank shall be managed by nine Directors, but does not authorize such business to be managed by a less number; and whereas it is expedient to provide that such business may be managed by a quorum; It is hereby enacted as follows:
Section 1. Amendment of Act IV of 1862, section 13
The said section shall be construed as if, after the words more Directors, the words of whom three shall be a quorum and were inserted.
Section 2. Validation of acts of Direct ors
No act heretofore done by a number of the said Directors less than nine shall be deemed invalid by reason only of its having been done, by such less number.