Section 3(1) in The State Agricultural Credit Corporations Act, 1968
(1)The appropriate Government may, by notification in the official Gazette, establish in any State or Union territory an Agricultural Credit Corporation under such name as may be specified in the notification:Provided that no such Corporation shall be established in any State or Union territory other than the States of Assam, Bihar, Orissa, Rajasthan and West Bengal and the Union territories of Manipur and Tripura, except with the previous approval of the Central Government, and no such approval shall be given by the Central Government except after consultation with the Reserve Bank.
