Section 14 in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
14. Power of Board to make regulations.
- The Board may, subject to the approval of the trustee and of the State Government, make regulations not inconsistent with the provisions of this Chapter:-(i)for fixing the period of debentures and the rate of interest payable thereon;(ii)for calling in debentures after giving notice to debenture-holders;(iii)for the issue of new debentures in place of debentures damaged or destroyed;(iv)for converting one class of debentures into another bearing a different rate of interest; and(v)generally for carrying out the provisions of this Chapter.
