Section 33 in The Orissa State Electricity (Supply) Rules, 1962
33. Appointment of Registrars.
- The Board shall, before making each issue of stock or bonds and before granting any mortgage, appoint and thereafter continue to appoint on such terms and subject to such conditions and instruction not inconsistent with these rules as they think expedient, an officer of the Board or any banking or other 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.
