Section 2 in The M.P. Electricity (Supply) Finance Rules, 1967
2. Definitions.
- In these rules unless the context otherwise requires :-(a)"Act" means the Electricity (Supply) Act, 1948 (LIV of 1948);(b)"Board" means the Madhya Pradesh State (Electricity) Board;(c)"Bond" includes a mortgage bond, and a mortgage debenture executed or issued by the Board under the Act, whether or not the money borrowed is charged on the works and revenues of the Board or on any specific property forming part of the works of the Board;(d)"Chairman" means the Chairman of the Board;(e)"Government" means the Government of Madhya Pradesh;(f)"Government servant" means a person in the employment of Government;(g)"Member" means a member of the Board;(h)"Section" means a section of the Act;(i)"Security" means any stock or bond issued or any mortgage granted by the Board.II. The Finance of the Board-Borrowing
