Section 12 in The Charitable Endowments (Orissa) Rules, 1956
12. Custody of securities.
- On the issue of a vesting order under Section 4 of the Act in respect of any securities for money, the person authorised under Section 6 of the Act to make the application for such vesting order shall, as soon as practicable forward to the Treasurer the said securities. The Treasurer shall, after recording the receipt of the said securities in the registers kept under Rule 10, take steps, as soon as practicable, to have them converted into stock and keep the stock certificate in his custody. After conversion, entries shall be made in the Treasures' Stock Register in Form 7. A consolidated register showing the securities (e. g., Promissory notes and the stock certificates) in the custody of the Treasurer shall also be maintained in Form 8.
