(1)The Board may make regulations to carry out the purposes of this Chapter and in particular to provide for all or any of the following matters, namely :(a)the person, if any, authorised to sign, and the mode of affixing the corporate seal of attestation of documents relating to Port Trust Securities;(b)the manner in which payment of interest in respect or Port Trust Securities is to be made and acknowledged;(c)the circumstances and the manner in which Port Trust Securities may be renewed;(d)the circumstances in which such securities must be renewed before further payment of interest thereof can be claimed;(e)the form in which securities delivered for renewal and conversion are to be receipted;(f)the proof which is to be produced by persons applying for duplicate securities;(g)the form and manner of publication of the notification mentioned in Sub-section (2) of Section 10 of the Indian Securities Act, 1920 (10 of 1920), as applied to Port Trust Securities and the manner of publication of the list mentioned in Sub-section (3) of that section;(h)the nature and amount of indemnity to be given by a person applying for the payment of interest on debentures alleged to have been wholly or partly lost or destroyed, or for the issue of duplicate debentures;(i)the conditions subject to which Port Trust Securities may be converted;(j)the amounts for which stock certificates may be issued;(k)generally, all matters connected with the grant of duplicate, renewed and converted securities;(l)the fees to be paid in respect of the issue of duplicate securities and of the renewal and conversion of Port Trust Securities;(m)the fees to be levied in respect of the issue of stock certificates; and(n)any other matter which is required to be or may be provided for by regulations.
