Section 30(2) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(2)In particular and without prejudice to the generality of the power under sub-section (1) the State Government may make rules providing for all or any of the following matters -(a)the procedure for the distraint and sale of produce of land mortgaged to a [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.];(b)the procedure for sale of property mortgaged to a [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.];(c)fixing the percentage under clause (c) of sub-section (3) of Section 6 for determining the limit of the debentures issued by the Board;(d)laying conditions under which the maximum amount of guarantee given by State Government under sub-section (1) of Section 8 may be increased, withdrawn restricted or modified;(e)any other matter which has to be, or may be, prescribed.
