Section 28(2) in The Employees' State Insurance (Central) Rules, 1950
(2)All loans under this rule shall be obtained-(i)from the Central Government on such rates of interest and on such terms as to the time and method of repayment as the Central Government may specify; or(ii)with the approval of the Central Government, from the Reserve or the State Bank of India or any of its subsidiaries or any other scheduled bank.
