54. Liquidation of National Housing Bank. - No provision of law relating to the winding up of companies shall apply to the National Housing Bank and the National Housing Bank shall not be placed in liquidation save by order of the Central Government and in such manner as it may direct.
[54-A. Power to make rules.(1)The Central Government may, by notification, make rules to carry out the provisions of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)qualifications for appointment as a recovery officer under sub-section (1) of section 36-D;(b)the salaries and allowances and other terms and conditions of service of the officers and other employees of the Appellate Tribunal under sub-section (3) of section 36-M;(c)the salaries and allowances and other terms and conditions of service of the Presiding Officers of the Appellate Tribunal under section 36-N; and(d)the procedure for the investigation of misbehaviour or incapacity of the Presiding Officers of the Appellate Tribunals under sub-section (3) of section 36-P.]
