Section 9 in The National Housing Bank General Regulations, 1988
9. Certain powers to be exercised by the Board only
.-Save as otherwise provided in the Act the following powers on behalf of the National Housing Bank shall be exercised only by the Board namely:-(a)approval of the balance sheet relating to the General Fund referred to in sub-section (1) of section 37 of the Act.(b)approval of appropriation of profits and other usual and necessary provisions relating to the said General Fund.(c)approval of write-off of losses/bad debts in excess of rupees one lakh.
