Section 6(2) in The Government Securities Regulations, 2007
(2)In addition to the documents referred to in sub-regulation (1), and subject to the provisions of sub-regulations (3) and (4), the Bank, or, as the case may be, its agent, on its satisfaction of the fact that there is no rival claim in respect of the Government security, may recognize the title of a person to a Government security on the basis of following documents, namely:-(a)a "will" executed by the deceased holder of the Government security bequeathing thereby the security in favour of the person claiming title thereto, provided the probate issued in respect of such will has been submitted to the bank by the claimant; or(b)a registered deed of family settlement, wherein the Government security claimed has been included and given to the claimant; or(c)a gift deed executed in accordance with the law relating thereto, in respect of the Government security claimed; or(d)a deed of relinquishment executed by other legal heir or successor of the deceased in accordance with law in favour of the claimant in respect of the Government security claimed; or(e)a decree passed by a foreign Court in respect of the Government security claimed, the execution whereof is permissible in accordance with the provisions of section 44-A of the Civil Procedure Code, 1908 (5 of 1908); or(f)a deed of partition executed and acted upon in accordance with law, wherein the Government security claimed has been included and given to the share allotted to the claimant.
