(2)Without prejudice to the generality of the power vested in the Reserve Bank under sub-section (1), the Reserve Bank may give directions to banking companies, either generally or to any banking company or group of banking companies in particular, [as to-(a)the purposes for which advances may or may not be made,(b)the margins to be maintained in respect of secured advances,(c)the maximum amount of advances or other financial accommodation which, having regard to the paid-up capital, reserves and deposits of a banking company and other relevant considerations, may be made by that banking company to any one company, firm, association of persons or individual,(d)the maximum amount up to which, having regard to the considerations referred to in clause (c), guarantees may be given by a banking company on behalf of any one company, firm, association of persons or individual, and(e)the rate of interest and other terms and conditions on which advances or other financial accommodation may be made or guarantees may be given.]
