Section 25 in The Orissa State Electricity (Supply) Rules, 1962
25. Issue of stock.
(1)All stock issued by the Board shall be redeemable stock and shall be created by and issued in pursuance of a resolution of the Board.(2)The Board may issue such class or classes of stock as it may determine, but each class of stock shall have a distinct title and shall be issued subject to the condition that all stock at any time belonging to that class shall bear one and the same rate of interest, shall become redeemable at the same time and shall in all other respects be of the same character.(3)Subject to the provisions of the Act and these rules, stock may be issued for such amount, at such price and at such rate of interest as the Board may with the previous approval of the Government determine.
