Section 32 in The Orissa Water Supply and Sewerage Board Act, 1991
32. Power to borrow and relend.
(1)The Board may from time to time, with the previous sanction of the State Government and subject to the provisions of this Act and to such conditions as the State Government may, by general or special order, impose borrow any money required for the purposes of this Act by making arrangements with the Banks or other Bodies or institutions of the State Government made for this purpose.(2)The Board may advance any part of such borrowings to any local body for the performance of its duties and discharge of its functions relating to water-supply and sewerage services on such terms and conditions as the Board may determine.
