Section 16(d) in The Government Securities Regulations, 2007
(d)convert the Government promissory note(s) or stock certificate(s), as the case may be into stock to be held at the credit of the account of the holder in the subsidiary general ledger account including a constituents' subsidiary general ledger account or bond ledger account and such Government promissory note(s) or stock certificate(s) is to be discharged in the form as under:-
