Section 14(ii) in The U.P. State Electricity Board (Issue of Bonds) Rules, 1964
(ii)The Board or the Registrar may refuse to allow any executors or administrators to transfer any bond until the probate of the will or the letters of administration to the estate of the deceased or a succession certificate under the Indian Succession Act, 1925 (Act No. XXXIX of 1925) has or have been left with the Registrar for registration and may require all the executors or the administrators to join in the transfer.
