Section 17 in The M.P. Electricity (Supply) Finance Rules, 1967
17. Appointment of Registrars.
- Board shall before making each issues of stock or bonds or soon thereafter and before granting a mortgage appoint and thereafter continue to appoint on such terms and subject to such conditions and instructions not inconsistent with these Rules as it thinks expedient, an officer of the Board or any bank or company as Registrar of the stock or bonds to be issued or as Registrar of mortgages for all or any of the purposes of these rules. The general practice of the Reserve Bank shall apply to all securities issued under these Rules in respect of which the Reserve Bank is appointed as the Registrar.
