Section 48 in Orissa State Financial Corporation General Regulations, 1957
48.
Instruments evidencing security to contain stipulation for requiring additional security in the event of fall in value of assets. In the instruments evidencing the security taken by the Corporation there shall be a stipulation that in the event of a fall occurring in the value of the assets pledged, mortgaged, hypothecated or assigned to the corporation the Industrial concern obtaining accommodation from it may be required to furnish such additional security as may be considered reasonable by the Executive Committee.Chapter-VII General Provisions
