Section 33 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
33. Form, signature, exchange, transfer and effect of debentures.
(1)Whenever money is borrowed by the Board on debentures, the debentures shall be in such form as the Board may, with the previous approval of the Government, specify.(2)All debentures shall be signed by the Managing Director of the Board.(3)The holder of any debenture in any form specified under sub-section (1) may obtain in exchange therefor a debenture in any other form specified in the manner provided in sub-section (1) and upon such terms as the Board may determine.(4)Every debenture issued by the Board shall be transferable by endorsement, unless some other mode of transfer is specified therein.(5)All coupons attached to debentures issued by the Board shall bear the signature of the Managing Director; and such signature may be engraved, Lithographed or impressed by any mechanical process.
