(1)The Government may, after previous publication, make rules for the purpose of this Act.(2)Such rules may, inter alia, provide for the following matters :-(a)the manner in which payment of interest in respect of Government securities shall be made and acknowledged;(b)the circumstances in which Government securities must be renewed for the interest thereon can be claimed;(c)the fees payable in respect of the issue of duplicate securities or for the renewal or conversion of securities or for the issue of consolidated securities or securities of lesser amount;(d)the proof to be produced by persons applying for duplicate securities;(e)the form and manner of publication of the notification mentioned In sub-section (2) of section 9 and the manner of publication of the list mentioned in sub-section (3) of section 9;(f)the officer who shall exercise the powers and perform the duties specified in sections 9, 10, 11, 13, 16 and 18;(g)the manner of making the enquiry mentioned in the proviso to section 10;(h)the circumstances and the manner in which Government securities may be renewed;(i)the form in which any Government security, delivered for cancellation or renewal or conversion shall be receipted;(j)the conditions subject to which securities may be converted or consolidated securities or securities of lesser amount shall be issued;(k)the persons to whom and the manner in which payments may be made in respect of securities standing in the name of any minor or a person who is insane and incapable of managing his affairs;(l)the taking of indemnity bonds against adverse claims of third parties from persons who receive the interest or capital sum in respect of any Government security or who obtain duplicate or renewed or converted or consolidated securities or securities of lesser amount;(m)the manner in which any document relating to any security or any endorsement thereon, may, on the request of any person who, for any reason is unable to write, be executed on his behalf;(n)enabling holders of Government stock to be entered in the stock registers as trustees of any particular Trust or as trustees in general and for the recognition of powers of attorney granted by such trustees;(o)the holders of Government stock may hold offices other than Government offices; and the manner in which and the conditions subject to which the stock so standing in the name of the holder of any office may be transferred;(p)the mode of attestation of documents relating to Government stock;(q)all matters connected with the grant of duplicates of Government securities or with the issue of renewed or converted or consolidated securities or securities of lesser amount;(r)the circumstances and the manner in which and the conditions subject to which inspection of securities, books, registers and other documents may be allowed or information relating thereto may be given under section 19.(3)Nothing in rules made under clauses (n) and (o) of sub-section (2), shall, as between trustees or as between trustees and beneficiaries, authorize the trustees to act in contravention of the law applicable to the said Trust or the terms of the instrument of Trust, and the Government or any person holding any stock or acquiring any right therein shall not, by reason only of any entry in the register maintained by the Government in relation to Government stock-holders or of anything in any document relating to Government stock, be deemed to be informed of any Trust or of the fiduciary character of any stock-holder or of any fiduciary obligation in respect of any Government.(4)Rules made under this section shall be published in the [Official Gazette] [Substituted by A. O., 1956.] and shall, after publication, have the same effect as if enacted in this Act.
