Section 93 in Tamil Nadu State Housing Board Act, 1961
93. Form, signature, exchange, transfer and effect of debentures.
(1)Whenever money is borrowed by the Board debenture, the debenture shall be in such form as the Board may with the previous sanctio of the Government specify.(2)All debentures shall be signed by the Chairman and either by the Secretary or by any one of the ex-officio members of the Board.(3)The holder of any debenture in any form specified under sub-section (1) may obtain in exchange therefor a debenture in any other form sped lied in the manner provided in subsection (1) and upon such terms as the Board may determine.(4)Every debenture issued by the Board shall be transferable by endorsement, unless some other mode of transfer is specified therein.(5)All coupons attached to debentures issued under this Act shall bear the signature of the Chairman; and such signature may be engraved, lithographed, or impressed by any mechanical process.
