Section 18(6) in The Company Secretaries Act, 1980
(6)Subject to such directions as the Central Government may, by order in writing, make in this behalf, the Council may borrow—(a)any money required for meeting its liabilities on capital account on the security of the fund or on the security of any other assets for the time being belonging to it; or(b)for the purpose of meeting current liabilities pending the receipt of income by way of temporary loan or overdraft.
