(1)The Board may, subject to such conditions as it may specify by regulations, on the application of a person claiming to be entitled to a Board security or securities issued by it, on being satisfied of the genuineness of the claim and on delivery of the security or securities receipted in such manner and on payment of such fee, if any, as it may specify by regulation, convert, consolidate or subdivide the security or securities, and issue to the applicant a new security or securities accordingly.(2)The conversion, consolidation or sub-division referred to in sub-section (1) may be into security or securities of the same or different classes or of the same or different loans.
