Section 30 in The Orissa State Electricity (Supply) Rules, 1962
30. Security for bonds.
(1)The principal money and interest for which bonds are issued by the Board shall be secured on the covenant of the Board to pay and the principal money and interest secured by any bond or class of bonds may in addition be charged upon or secured by a trust deed charging the works and all the revenues of the Board or any specific property forming part of those works.(2)Bonds issued by the Board shall be called "Orissa State Electricity Bonds" or "Orissa State Electricity Board Mortgage Bonds", "Orissa State Electricity Board Mortgage Debentures", as the case may be.(3)Bonds and applications for bonds shall be for amounts of one hundred, five hundred or one thousand rupees or multiples of one thousand rupees.(4)The principal money secured by a bond shall be repayable at such [date on the expiry of] [Substituted vide Orissa Gazette Extraordinary No. 209/1962.] the period determined by the Government as may be specified in the bond being not less than five years from the date of the bond.(5)Nothing in this rules shall be construed as prohibiting the Board from redeeming a bond any time by agreement with the holder of the bond if it thinks fit to do so.
