Section 15 in The Sovereign Gold Bond Scheme 2016 - Series II
15. Nomination.
- Nomination of and its cancellation shall be made in Form 'D' and Form 'E' respectively in accordance with the provisions of the Government Securities Act 2006 (38 of 2006) and the Government Securities Regulations 2007 published in part III Section 4 of the Gazette of India dated the 1st December 2007.
