The Small Industries Development Bank of India Act, 1989

14. Loans by Central Government

The Central Government may, after due appropriation made by Parliament by law in this behalf, advance to the Small Industries Bank-

a.      An interest free loan of such amount and repayable in such installments and in such other manner as may be determined by the Central Government; and

b.     Such further sums of money by way of loan on such terms and conditions as may be agreed upon:

Provided that the Central Government may, on a request being made to it by the Small Industries Bank, increase the number of installments or alter the amount of any installment or vary the date on which any installment is payable under clause (a).