Section 25 in The Punjab Official Trustees Rules, 1966
25. Safe custody of securities.
[Section 30(2)(b)]. - (1) All Government securities, debentures and shares coming into the possession of the Official Trustee shall, as soon as practicable, be lodged in the Bank for safe custody, except in any case in which it may be necessary for him to retain them temporarily for any special purpose. All such securities or shares shall, as soon as, practicable be endorsed or transferred into the name of the Official Trustee and earmarked to the trust to which they respectively belong.(2)All securities lodged under this rule may be withdrawn on requisition signed by the Official Trustee.
