Section 10 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
10. Form, signature, exchange, transfer and effect of debentures.
(1)Whenever money is borrowed by the Board on debentures the debentures shall be in Form A appended to these rules.(2)All debentures shall be signed by the Adhyaksh and either by the Housing Commissioner or by any one of the ex officio members of the Board.(3)Every debenture issued by them Board shall be. transferable by endorsement.(4)All coupons attached to debentures issued under the Act shall bear the signature of the Adhyaksh, and such signature may be engraved lithographed or impressed by any mechanical process.(5)The right to payment of the moneys secured by any of such debentures and to sue in respect thereof shall vest in the holder for the time being without any preference by reason of some such debentures being prior in date to others.
