Section 20A in The Orissa State Electricity (Supply) Rules, 1962
20A. [ Mode of raising money. [Inserted vide Orissa Gazette Extraordinary No. 209/1962-Works Department Notification No. 12241/11.4.1962.]
(1)In addition to any subvention and loans received from the Government, the Board may, with the previous sanction of the Government raise or borrow any sum or sums of money from other sources by issuing debentures, bonds, stock and/or by borrowing from Bankers for the purpose of the Act, and may secure payment or repayment thereof in such manner and upon such terms and conditions as may be specified by the Government in this behalf.(2)The Board may receive deposits and issue certificate for, fixed terms bearing interest at such rates as the Government, may by, general or specific order approve.]
