Section 53 in The Orissa State Electricity (Supply) Rules, 1962
53. Saving for Government.
- No security shall be issued or granted as a security in respect of which the payment of the principal and interest or the principal or interest is guaranteed by the Government until the amount, price, rate of interest, date and method of issue of such security, the arrangements for the application of the proceeds of the issue and for the re-payment or the proceeds have been previously approved by the Government and no variation of any such arrangements shall be made without the like approval of the Government.
