Section 32(1) in The Orissa Water Supply and Sewerage Board Act, 1991
(1)The Board may from time to time, with the previous sanction of the State Government and subject to the provisions of this Act and to such conditions as the State Government may, by general or special order, impose borrow any money required for the purposes of this Act by making arrangements with the Banks or other Bodies or institutions of the State Government made for this purpose.
