Section 88 in The Orissa Development Authorities Rules, 1983
88. Advances from revenue account to capital accounts.
(1)Notwithstanding anything contained in Rule 87, the Authority may advance any sum standing at the credit of the revenue account for the purpose of meeting capital expenditure.(2)Every such advance shall carry such rate of interest as may be determined by the Authority, provided that the interest rate shall not be less than that applicable to a savings account in a scheduled bank.(3)Every such advance alongwith interest shall be refunded to the revenue account as soon as may be practicable.
