Section 4(2) in The Government Securities Regulations, 2007
(2)Government securities held in subsidiary general ledger account including a constituents' subsidiary general ledger account or bond ledger account, shall also be transferable by execution of a transfer deed in an electronic form under digital signature as defined in clause (p) of sub-section (1) of section 2 of the Information Technology Act, 2000 (21 of 2000).
