Section 24 in The Orissa State Electricity (Supply) Rules, 1962
24. Temporary investment.
- The Board may, from time to time, invest temporarily in such securities as the Government may, by general or special order, approve, any sum raised by the issue or grant of any security and not for the time being required for the purpose for which it was raised, [and till it is so invested, the amount shall be kept in deposit with the State Bank of India.] [Inserted vide Orissa Gazette Extraordinary No. 209/1962.]
