Section 31 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
31. Power of Board to borrow.
(1)The Board may from time to time, with the previous sanction of the State Government and subject to the provisions of this Act and to such conditions as may be prescribed in this behalf borrow any sum required for the purposes of this Act.(2)Rules made by the State Government for the purposes of this section may empower the Board to borrow by the issue of debentures and to make arrangements(3)All debentures issued by the Board shall be in such form as the Board with the sanction of the State Government may from time to time determined.(4)Every debenture shall be signed by the Chairman and one other member of the Board.(5)Loans borrowed and debentures issued under this section may be guaranteed by the State Government as to the re-payment of principal and the payment of interest at such rate as may be fixed by the State Government.
