Section 44 in The Maharashtra Electricity (Supply) Rules, 1963
44. Appointment of Registrar.
- The Board shall, before any bonds are issued and before any mortgage or charge is created appoint and thereafter continue to appoint on such conditions and instructions not inconsistent with the Act and these rules, as it thinks expedient, a Registrar of Bonds for all or any of the purposes of these rules. The Registrar may be either an officer of the Board or any banking or other Company: provided that, if the Reserve Bank of India is appointed as the Registrar, the general practice of the Reserve Bank shall apply in respect of such securities issued under these rules.
