Section 52 in The Maharashtra Electricity (Supply) Rules, 1963
52. Saving for Government.
- The Board shall not issue any bond in respect of which the payment of the principal and interest on the money secured thereby is to be guaranteed by the Government, unless the previous written approval of Government has been obtained in respect of -(a)the amount to be raised,(b)the price at which the bond is to be issued,(c)the rate at which interest shall be paid on the money proposed to be borrowed.(d)the period of currency of the bond and the date on which the bond shall be redeemed or repaid,(e)the date and method of issue of the bond,(f)the arrangement for the application of the proceeds of the issue and also the arrangement as regards repayment of the loan proposed to be raised,(g)any other matter which the Government may by order require.No variation of any such arrangements shall be made by the Board without the like approval of the Government.
