Section 41 in The Maharashtra Electricity (Supply) Rules, 1963
41. Application of money borrowed.
- Except with the previous sanction of the Government the Board shall not apply the money raised by the issue of bonds for purposes other than those for which the money was raised :Provided that, the Board may utilise temporarily a Part of the money raised under the provisions of these rules for the purpose of meeting any of its current expenses, such as payment of salary and wages of the employees, purchases of consumable stores (including fund lubricant and the like oils) or any other payments which the Board is obliged to make so as to ensure the unimpaired working of the Board's existing supply system. The money so utilised shall be repaid by it from the current revenues within a period of twelve months from the date of such utilisation.
