(4)The Central Government, after having satisfied itself about fulfilling of the conditions referred to in sub-rule (1), sub-rule (2) and sub-rule (3) shall specify the bond, by notification in the Official Gazette, giving therein, inter alia, the following particulars, namely:-(a)name of the bond;(b)period of life of the bond;(c)the time schedule of the issue of the bond;(d)the amount to be paid on maturity or redemption of the bond;(e)the discount;(f)the number of bonds to be issued.
