Section 20 in The U.P. State Electricity Board (Issue of Bonds) Rules, 1964
20. Arrangement with Bankers, etc.
- 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 or corporation, brokers or financial agents with respect to the issue of bonds, the registration and transfer of bonds, the payment of interest on bonds, the keeping of books and other matters incidental to the issue, management, redemption and repayment of bonds.
