Section 22 in The Goa Information Technology Development Rules, 2011
22. Saving for Government.
- No security shall be issued or granted as a security in respect of which payment of the principal and interest is guaranteed by the Government until the amount, price, rate of interest, date and method of issue of such security, the arrangements for the application of the proceeds of the issue and for the payment of the proceeds have been previously approved by the Government and no variation of any such arrangements shall be made without the like approval of the Government.
