Section 22 in The Orissa State Electricity (Supply) Rules, 1962
22. Power to re-borrow.
(1)The Board shall have power to borrow-(a)for the purpose of paying off any money previously borrowed by them which is intended to be forthwith repaid; or(b)in order to replace the money which during the previous twelve months has been temporarily applied from other funds of the Board in repaying money previously borrowed in accordance with these rules and which at the time of such repayment it was intended to replace by borrowed money.(2)Any money borrowed under these rules shall, for the purpose of repayment, be deemed to form part of the original loan.
