Section 6 in The Administator-General's (United Provinces) Rules, 1929
6. Safe custody of securities .
(1)All Government securities, coming into the possession of the Administrator- General shall as soon as practicable, be lodged in the Bank for safe custody except in any case in which it may be necessary for him to retain them temporarily for any purpose such as drawing dividends, sale in due course of administration closing the accounts of the estate or the like. All such securities or shares shall as soon as practicable, be endorsed or transferred in the name of the Administrator-General and earmarked to the estate to which they respectively belong.(2)All securities lodged under this rule may be withdrawn on requisition signed by the administrator-General.
