Section 77 in The Rajasthan Financial Corporation General Regulations, 2002
77. Issue of Bonds and Debentures.
- (i) The bonds or debentures of the Corporation shall be issued under the signature of the Chairman or Managing Director and such signature may be printed, engraved or lithographed or impressed by such other mechanical process as the Board may direct.(ii)A Signature so printed, engraved, lithographed or otherwise impressed shall be as valid as a signature in the proper handwriting of the signatory himself.(iii)Depending upon the conditions prevalent in the money market and instructions and guidelines, if any, as may be prescribed by the State Government, the Board may decide from time to time the manner and terms of issue and repayment of Bonds and Debentures by the Corporation, with or without the guarantee of the State Government.
