Section 11 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
11. Bower of State Development Bank to make regulations for the purpose of this Chapter.
- The State Development Bank shall, subject to the approval of the Trustee, make regulations not inconsistent with the provisions of this Chapter-(a)for fixing the period of debentures, or bonds or deposits and the rate of interest payable thereon;(b)for calling in debentures or bonds after giving notice to debenture or bond-holder, as the case may be;(c)for the issue of new debenture or bonds in place of debentures or bonds damaged or destroyed and fixing the fee for such issue;(d)for converting one class of debentures or bonds into another class of debentures or bonds bearing a different rate of interest; and(e)generally for carrying out the provisions of this Chapter.
