Section 20 in The M.P. Rajya Beej Evam Farm Vikas Nigam Adhiniyam, 1980
20. Borrowing by the Nigam.
(1)The Nigam may for the purpose of carrying out its functions under this Act,-(a)with the prior approval of the State Government issue and sell bonds and debentures, and other securities carrying interest;(b)borrow money and accept deposits from Central Government, the State Government, any bank or financial institution and with the approval of the State Government, from a corporate body or from any other person.(2)Subject to such conditions and restrictions as the State Government may deem fit to impose, it may guarantee the bonds and debentures and other securities issued under clause (a) of sub-section (1) and the loans and deposits raised by the Nigam under clause (b) of sub-section (1) as to the repayment of principal and payment of interest thereon and incidental charges.(3)Without the approval of the State Government the total borrowing of the Nigam under sub-section (1) shall not at any time, in the aggregate exceed four times the amount of the capital subscribed by the State Government under Section 5.
