Section 19 in The U.P. State Electricity Board (Issue of Bonds) Rules, 1964
19. Closing of Transfer Books, etc.
- (i) The Registrar, with the approval of the Board, and after giving due notice by public advertisement, may close the register of transfers of any class of bonds for a period not exceeding thirty days immediately preceding the date for the payment of interest of the bonds.(ii)The persons who on the day of closing in accordance with sub-rule (i) are registered as holders of any bonds shall be entitled to the interest next payable thereon.
