Section 16 in Public Debt (Compensation Bonds) Rules, 1954
16. When executant of a document or maker of an endorsement is unable to write.-
(1)If any person by whom any document relating to a bond is to be executed or by whom an endorsement is to be made on a bond satisfies a Magistrate that he is for any reason unable to write, and that the effect of the document or endorsement is fully understood by him, and that he is the person whom he represents himself to be, such Magistrate may, at the request of that person and subject to the provisions of this rule, execute the document or sign the endorsement on his behalf.(2)When any such document is to be executed or an endorsement signed by a Magistrate under the rule on behalf of any person, the Magistrate shall execute the document or sigh the endorsement in the presence of that person, and shall enter below his own signature a certificate to the effect that the document was executed, or the endorsement signed, as the case may be, at the request of that person, after having been previously over to the latter, and that he is satisfied that the effect of the document of the endorsement is fully understood by such person.(3)Nothing in the above sub-rules shall preclude the Bank from acting upon the execution of a document relating to a bond or on an endorsement thereon in a manner otherwise than referred to above, provided the Bank is satisfied as to the genuineness and validity of the execution of the document or endorsement on the bond.
