Section 20 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
20. Assigning or conveying property of the Corporation for certain purposes.
- The Corporation may, for the purpose of securing the payment of any such bonds, debentures or other securities as aforesaid or the payment with interest of any money so borrowed as aforesaid, or payable under any contract or otherwise, make and carry into effect any arrangement which the Corporation may deem expedient by assigning or conveying any property of the Corporation including its revenue, to trustees.
