Section 7 in The Government Securities Regulations, 2007
7. Nomination in respect of Government securities
.-The person making or cancelling the nomination in respect of a stock certificate shall submit the Form VI or the Form VII, only, in respect of bond ledger account, as the case may be, and on receipt of such forms, the Public Debt Office shall, register in its books the nomination or the cancellation, as the case may be, and forward to such person an endorsement on the stock certificate or an acknowledgment to the effect that nomination, or cancellation, has been made in its books as per the form submitted by the applicant.
