31. Particulars of borrowings to be furnished to the Government.
(1)Save as expressly provided in these rules, the Board shall not borrow any sum of money except with the previous sanction of the Government.(2)While applying for the previous sanction of the Government under sub-section (1) of Section 65 of the Act, the Board shall furnish all such particulars of the amount, purpose, nature and circumstances of the proposed borrowing as the Government may require/prescribe.
