Section 6 in The Orissa Government Securities Rules, 1938
6. Recognition of trusts, etc.
(1)On a proper demand by a person in whose name any stock is registered, or by a person into whose name any stock is to be transferred, or by a person who desires to be entered as the proprietor of stock in exchange for promissory notes held by him, that he may be described in the books of the Public Debt Office with respect to that stock as a trustee, whether as a trustee of the trust specified in the demand or as a trustee without any such qualification, the Public Debt Office may make such entries in its books and in any stock certificate issued in connection therewith as it considers reasonably necessary for the purpose of complying with the demand.(2)If the demand is made by a person in whose name stock is registered or by a person in whose name stock is to be transferred, the stock certificate must be transmitted to the Public Debt Office with the demand.(3)Where any transfer-deed, power-of-attorney or other document purporting to be executed by a stock-holder described in the books of the Public Debt Office as a trustee is produced to the Public Debt Office, the Public Debt Office shall not be concerned to inquire whether the stockholder is entitled under the terms of the trust to give any such power or to execute such deed or other document, and may act on the transferred, power-of-attorney or document in the same manner as though the stock-holder had not been so described, and whether the stock-holder is or not described in the transfer-deed, power-of-attorney or document as a trustee, and whether he does or does not purport to execute the transfer-deed, power-of-attorney or document in his capacity as a trustee.
