Section 49(1) in The Orissa State Electricity (Supply) Rules, 1962
(1)The Board may, subject to the provisions of these rules, make any arrangement with, and provide for the proper remuneration of any banking or other company brokers or financial agents with respect to the issue of securities, the registration and transfer of securities, the payment of interest on securities, the keeping of books and other matters incidental to the issue, management, redemption, and repayment of securities.
