Section 4A in Public Debt (Annuity Certificates) Rules, 1954
4A. [ Nomination in respect of an Annuity Certificate.- [Inserted by G.S.R. 847, dated 30.7.1960]
(1)A sole holder or a sole surviving holder of a Government security issued in the form of annuity certificate whether before or after the commencement of the Public Debt (Annuity Certificates) Amendment Rules, 1960 who is not a minor, may nomiate a person or persons who shall be entitled to the certificate and to payment thereon in the event of the death of the holder:Provided that-(a)the person or each of the persons nominated is himself competent to hold an annuity certificate; and(b)some part at least of the amount payable under the certificate has not become payable.(2)Every nomination under sub-rule (1), whether in substitution of a nomination already made or not, shall be made in Form Al.(3)A nomination made under this rule may, on a subsequent date, be cancelled in writing in form All.(4)As soon as possible after a nomination is made or a nomination already made is cancelled, and person making or cancelling the nomination shall send to the Public Debt Office the form of nomination or cancellation, as the case maybe, together with the certificate to which it relates and the fee prescribed in sub-rule(5); and thereupon the Public Debt Office shall register the nomination or, as the case may be, the cancellation in its books and return the certificate with an endorsement thereon that a nomination has been made in respect of the certificate or that the nomination already made has been cancelled.(5)The fee for the registration of a nomination or any cancellation thereof shall be Re.1 per certificate, provided that no fee shall be charged for the registration of the first nomination in respect of any certificate.(6)No nomination or cancellation of a nomination shall take effect unless and until it has been registered in the Public Debt Office in accordance with this rule.
