Section 28A(7) in The Reserve Bank of India Act, 1934
(7)The Bank may, with the previous sanction of the Central Government, make regulations to provide for all matters for which provision is necessary or convenient for the purpose of giving effect to the provisions of this section, and, in particular, the manner in which, and the conditions or limitations subject to which—(i)bank notes and one rupee notes in circulation in any country outside India may be replaced by special notes issued under this section;(ii)any such special notes may be exchanged for any other bank notes or one rupee notes.
