Section 31(3) in The National Housing Bank Act, 1987
(3)The National Housing Bank may, if it considers necessary in the public interest so to do, give directions to housing finance institutions accepting deposits either generally or to any group of housing finance institutions accepting deposits, and in particular, in respect of any matters relating to, or connected with, the receipt of deposits, including [credit rating of the housing finance institution accepting deposits] the rates of interest payable on such deposits, and the periods for which deposits may be received.
