- The Bond shall, before making each issue of stocks and before granting any mortgage or charge, appoint and thereafter continue to appoint on such terms and subject to such conditions and instructions not inconsistent with these rules as it thinks expedient, an officer of the Board or any banking or other company as the Registrar of the stocks to be issued or as Registrar of mortgages for all or any of the purposes of these rules. The Registrar shall be entitled to such fees as the Board may determine based on rates ruling at the time, for different jobs.
