Section 6(3) in The Orissa Government Securities Rules, 1938
(3)Where any transfer-deed, power-of-attorney or other document purporting to be executed by a stock-holder described in the books of the Public Debt Office as a trustee is produced to the Public Debt Office, the Public Debt Office shall not be concerned to inquire whether the stockholder is entitled under the terms of the trust to give any such power or to execute such deed or other document, and may act on the transferred, power-of-attorney or document in the same manner as though the stock-holder had not been so described, and whether the stock-holder is or not described in the transfer-deed, power-of-attorney or document as a trustee, and whether he does or does not purport to execute the transfer-deed, power-of-attorney or document in his capacity as a trustee.
