Section 11(8) in Public Debt (Compensation Bonds) Rules, 1954
(8)[ In cases governed by Section 9 or Section 10 of the Act, the Bank may proceed to pass the vesting order on the basis of certificates issued by a District Magistrate having jurisdiction over the estate of the deceased holder, or, as the case may be, of the minor or insane person as specified below without making any further inquiries,(a)In a case falling under Section 9, a certificate in Form IVC of Public Debt Rules, 1946, granted by the District Magistrate; and(b)In a case falling under Section 10, a certificate issued by a District Magistrate to the effect that the person specified therein is the guardian of the minor, or, as the case may be, the manager, of the estate of the lunatic]
