Section 33 in The M.P. Electricity (Supply) Finance Rules, 1967
33. Arrangements with bankers.
- The Board may subject to the provisions of these rules make any arrangement with and provide for the proper remuneration of, any banking, or other company brokers or financial agents with respect to the issue of securities, the registration and transfer of securities, the payment of interest on securities; the keeping of books and other matters incidental to the issue, management, redemption and repayment of securities.
