Section 11 in The Punjab Co-operative Land Mortgage Banks Act, 1957
11. 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[Chapter III-A] [Chapter III A added by Punjab Act 4 of 1977.]Financing of Schemes Prepared Under the Punjab Land Improvement Schemes Act, 1963, by the Mortgage Banks
