(1)The Board shall have the power to re-borrow-(a)for purpose of paying off any money previously borrowed by it which is intended to be forthwith repaid; or(b)be in order to replace the money which during the previous twelve months has been temporarily applied from other funds of the Board in repaying money previously borrowed in accordance with these rules and which at the time of such repayment it was intended to replace by borrowed money.(2)Any money borrowed under this rule shall, for the purpose of repayment, be deemed to form part of original loan.
