Section 54 in The Orissa State Electricity (Supply) Rules, 1962
54. Ownership of stocks and bonds.
- The registered holders of stocks and bonds and the mortgages whose names appear in the register shall, so far as payment of interest and principal to be made by the Board is concerned, be regarded as the owners thereof and on payment being made, the Board shall be discharged for the amount paid.Saving for other obligation - Except as otherwise expressly provided nothing in these rules shall relieve the Board from any obligation which may be imposed on it, in relation to any borrowing power conferred by or under any enactment for the time being in force in the State of Orissa.Part-V Annual financial statements and other statements and reports to be submitted by the Board
