(1)Principal money and interest for which stocks are issued by the Board shall be secured on the convenant of the Board to pay and in case of scrips issued in the form of debentures it will be secured by creating a charge on the revenues of the Board.(2)The scrips (issued by the Board) shall be called "The Delhi Vidyut Board Debentures", or "The Delhi Vidyut Board Bonds", or others, as the case may be.(3)Stock and applications for stocks shall be for one hundred, five hundred or one thousand rupees or multiples of one thousand rupees.(4)The principal money secured by a stock shall be repayable on redemption at such date as may be specified in the stock.
