Section 24(2) in The Government Securities Regulations, 2007
(2)(a)In the case of stock held in the subsidiary general ledger account or constituents' subsidiary general ledger account, payment of the maturity proceeds shall be made by a pay order issued by the Public Debt Office at which the stock is registered or by credit to the current account maintained with the bank or any other account of the holder in any bank having facility of receipt of funds through electronic means;(b)in the case of a Government security held in a bond ledger account, with the bank or its agent, payment of the maturity proceeds shall be made by a pay order issued by the Public Debt Office or the agent, as the case may be, or by credit to the account of the holder in any bank having facility of receipt of funds through electronic means;(c)in the case of a stock for which a stock certificate has been issued, payment of maturity proceeds shall be made by a pay order issued by the Public Debt Office at which the stock certificate is registered or by credit to the account of the holder in any bank having facility of receipt of funds through electronic means;(d)for the purposes of making payment in respect of the securities, the original subscriber or the subsequent holders of such Government securities, as the case may be, shall submit to the bank or its agent, as the case may be, in whose books such Government securities are registered, the relevant particulars of their bank account.
