Section 68(2) in The Industrial Reconstruction Bank Of India Act, 1984
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--(a)institutions and agencies in, and outside, India, payment of whose loans may be guaranteed, counter-guaranteed or indemnified by the Reconstruction Bank, as may be specified under sub-section (1) of section 18;(b)institutions and agencies which may be provided with the line of credit by the Reconstruction Bank for grant of loans and advances by them to industrial concerns as may be specified under clause (d) of sub-section (1) of section 18;(c)persons who may be appointed to act as the agents of the Reconstruction Bank as required by clause (q) of sub-section (1) of section 18;(d)borrowing of foreign currency from any source, other than the source specified in sub-section (1) of section 23;(e)the powers which may be exercised and duties which may be performed by any director or administrator appointed under sub-section (1) of section 44;(f)the manner in which and the conditions subject to which an insurance or provident fund may be constituted by the Reconstruction Bank as required by sub-section (1) of section 62;(g)any other matter which is required to be, or may be, prescribed.
