(1)The work 'Stock' for the purpose of this rule shall include bonds, debentures and other documents to be issued for the purpose of borrowing.(2)All stocks issued by the Board as per Section 65 of the Act shall be redeemable stock and shall be created by and issued in pursuance of a resolution or resolution passed by the Board.(3)The Board may issue such class or classes of stock as it may determine but each class of stock shall have a distinctive title and shall be issued on the terms and subject to the conditions that all stocks at any time belonging to that class shall bear one and the same rate of interest and shall in all respects, be of the same character.(4)Subject to the provisions of the Act, and these Rules, stock may be issued or renewed for such amount at such price and at such rate of interest as the Board may, with the previous approval of the Government, determine.
