The Small Industries Development Bank of India Act, 1989

Contents
Sections	Particulars
	Preamble
1	Short title, extent and commencement
2	Definitions
3	Establishment and incorporation of Small Industries Development Bank of India
4	Authorised capital
5	Management
6	Constitution of Board
7	Managing Director
8	Disqualifications
9	Vacation and resignation of office by Directors
10	Casual vacancies in office of Managing Director
11	Meetings of the Board
12	Committees
13	Business of Small Industries Bank
14	Loans by Central Government
15	Borrowings and acceptance of deposits by the Small Industries Bank
16	Investment
17	Power to transfer rights
18	Power to acquire rights
19	Loans in foreign currency
20	Grants, donations, etc., to the small Industries Bank
21	Small Industries Development Assistance Fund
22	Credits to Small Industries Development Assistance Fund
23	Utilisation of Small Industries Development Assistance Fund
24	Debits to Small Industries Development Assistance Fund
25	Accounts and audit of Small Industries Development Assistance Fund
26	Liquidation of Small Industries Development Assistance Fund
27	Small Industries General Fund
28	Preparation of accounts and balance sheet
29	Disposal of profits accruing to Small Industries General fund
30	Audit
31	Saving
32	Transfer of part of business of Development Bank
33	Staff of Small Industries Bank
34	Delegation of powers
35	Returns
36	Obligations as to fidelity and secrecy
37	Defects in appointment not to invalidate acts etc
38	Rights of Small Industries Bank in case of default
39	Power to seek assistance of Chief Metropolitan Magistrate or District Magistrate
40	Power to call for repayment before agreed period
41	Special provisions for enforcement of claims by Small Industries Bank
42	Small Industries Bank to have access to records
43	Validity of loan or advance not to be questioned
44	Indemnity of Directors
45	Protection of action taken under this Act
46	Nomination by depositors or holders of bonds or other securities
47	Arrangement with Small Industries Bank on appointment of directors to prevail
48	Act 18 of 1801 to apply in relation to Small Industries Bank
49	Act 10 of 1949 not to apply to Small Industries Bank
50	Act 43 of 1961 not to apply to Small Industries Bank
51	Liquidation of Small Industries Bank
52	Power to make regulations
53	Amendment of certain enactments
54	Power to remove difficulties
The Schedule	Schedule
	The First Schedule
	The Second Schedule