Section 5(1) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
(1)A Bond in the form of stock certificate may be held by a holder of an office-(a)in his personal name, described in the books of the National Housing Bank and in the stock certificate, as a trustee, whether as a trustee, of the trust specified in his application or as a trustee without any such classification, or(b)by the name of his office.
