Section 25(3) in The National Housing Bank Act, 1987
(3)The National Housing Bank may, for the purpose of the efficient discharge of its functions under this Act collect from the Central and State Governments, local authorities, the Reserve Bank, any bank or such financial or other institutions as the Reserve Bank may specify in this behalf, credit information or other information.Explanation .-For the purposes of this section and section 26, credit information means any information relating to-(i)the amount of loans and advances and other credit facilities granted for the purpose of housing;(ii)the nature of security taken for such loans, advances or other credit facilities;(iii)the guarantees furnished; and(iv)any other information which has a bearing on the credit-worthiness of the borrower.
