Section 127(a) in Bihar Coal Mining Area Development Authority Rules, 1988
(a)The Authority shall be competent to borrow money from any source as follows or raise funds by resorting to following methods, for purposes of discharging its functions and responsibilities required under the provisions of the Act, for purposes of borrowing money from the following sources, the Authority shall be competent by giving in security, if necessary any property of the Authority-(i)Any Nationalised Bank.(ii)Public undertaking under the Central or State Government.(iv)Local bodies.(v)Central Government.(v)Any statutory body under the Central Government, and State Government.
