Section 20A(1) in The Orissa State Electricity (Supply) Rules, 1962
(1)In addition to any subvention and loans received from the Government, the Board may, with the previous sanction of the Government raise or borrow any sum or sums of money from other sources by issuing debentures, bonds, stock and/or by borrowing from Bankers for the purpose of the Act, and may secure payment or repayment thereof in such manner and upon such terms and conditions as may be specified by the Government in this behalf.
