Section 15(b) in The Orissa Housing Board Rules, 1970
(b)Reservation of debentures - (i) The Board may, with the sanction of the Government reserve the debenture bonds for issuing to any particular Bank or banker.(ii)Brokerage at such rate, as may be fixed by the Board subject to previous sanction of Government from time to time, shall be paid to Banks, brokers and authorised agents on their application and also on applications received through them, bearing their seal, provided the total subscription received from them is not less than such sum as may be determined by the Board.(iii)Under-writing commission at such rates as may be determined by the Board subject to previous sanction of Government shall be paid to brokers and bankers who invest a sum of not less than the minimum amount that may be fixed by the Board.
