Section 26 in The Orissa State Electricity (Supply) Rules, 1962
26. Redeemability of stock.
- Stock issued by the Board shall be redeemed on the expiration of such period as the Board may, with the approval of the Government by a resolution, determine ;Provided that it may be redeemed before the expiration of the said period, if the Board, by a subsequent resolution, so determine :Provided further that no stock shall be liable to be redeemed before the expiration of the latest date for repayment mentioned in the original resolution creating the stock unless at least three months' notice of intention to redeem the same has been given.
