Section 6(2) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
(2)Where a Bond in the form of promissory note stands in the personal name of the holders, the National Housing Bank may, on an application made by him in the Form required by the National Housing Bank and on surrender of such Bond, issue a renewed Bond in the form of a promissory note in the manner laid down in sub-regulation (1) hereof :Provided that,-(i)the necessary evidence required by the National Housing Bank in terms of sub-regulation (6) hereof has been furnished; and(ii)the Bond has been endorsed in favour of the National Housing Bank.
