Section 22 in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
22. Discharge of a Bond.
(a)When a Bond held in the form of promissory note or Stock Certificate becomes due for payment of principal, it shall be presented at the office of the National Housing Bank at which interest thereon is payable or at the office of issue duly signed by the holder on its reverse;(b)When a Bond in the form of an entry in the account becomes due for payment of principal, a duly signed receipt in Form XIV shall be furnished by the holder to the Office of Issue.The ScheduleForm I[See Regulation 3(3)]Form Of TransferI/We .........................do hereby assign and transfer my/our interest or share in the inscribed stock of the ................per cent. National Housing Bank Bonds of .................amounting to Rs.............. being the amount/a portion of the stock certificate for Rs ..................as specified on the face of this instrument together with the accrued interest thereon unto ................his/her/their executors, administrators or assigns, and I/We .....................do freely accept the above stock certificate transferred to the extent it has been transferred to me/us.I/We [*] [Omit the alternative which does not apply.] ........................hereby request that on my/our being registered as the holder(s) of the stock certificate hereby transferred to me/us, the aforesaid stock certificate(s) to the extent it has been transferred to me/us may be renewed in my/our name(s) converted in my/our names(s).[**] [This paragraph to be used only when a portion of a stock certificate is transferred.]I/We [*] [Omit the alternative which does not apply.] ....................hereby request that on the above transferee(s) being registered as the holder(s) of the stock certificate hereby transferred to him/them; the aforesaid stock certificate to the extent it has not been transferred to him/them may be renewed in my/our name(s).As witness our hand the ...................day of...........One thousand nine hundred and .......................Signed by the above-named transferor in the presence of [*] [Signature, occupation and address of Witness.] ................(Transferor)..........................Address .............................Signed by the above-named transferor in the presence of [*] [Signature, occupation and address of Witness.] ................Transferee) ..........................Address .............................Form II(See Regulation 3(4)(c)]Requisition for conversion of Bond in the form of Promissory Note into an entry in the account with the National Housing Bank.Date ...................19..............To :Manager,Bonds Section,National Housing Bank,BombayDear Sir,Re .............% National Housing Bank Bonds.....................(Series)............We hereby declare that the National Housing Bank Bonds issued in the form of Promissory Note(s) of the aggregate face value of Rs .............listed on the reverse is/are our property and request that we may please be allowed to hold the same in the form of an entry in the account to be maintained by the Housing Bank in our name for which purpose we are surrendering herewith the relevant bond scrips duly endorsed in favour of the National Housing Bank. The name, designation and specimen signature(s) of the person(s), who has/have been authorised to operate the account are as per details given in the reverse.In this connection, we are enclosing hereto deed of indemnity in your favour, duly stamped and executed on our behalf as per your draft.We request you to kindly send to us in due course certificate of holding of bonds in form of an account with the National Housing Bank, and periodic statement of our holding at the address given above.In the meanwhile please acknowledge receipt.Yours faithfully,Signatures (s) of the registered holder(s)/his duly authorised representative .............Name(s) of registered holder(s) ..................List Of Bond Scrips Enclosed HeretoPromissory Note(s) in denomiation(s) as stated below
