Section 30(2) in The National Housing Bank Act, 1987
(2)Without prejudice to the generality of the powers vested under sub-section (1), the National Housing Bank may give directions to housing finance institutions generally or to a group of housing finance institutions or to any housing finance institution in particular as to-(a)the purpose for which advances or other fund-based or non-fund-based accommodation may not be made; and(b)the maximum amount of advances or other finance accommodation or investment in shares and other securities which, having regard to the paid-up capital, reserves and deposits of the housing finance institution and other relevant considerations, may be made by that housing finance institution to any person or a company or to a group of companies.]
