Section 28 in The Orissa Government Securities Rules, 1938
28. When maker of a document is unable to write.
(1)If any person by whom any document relating to a Government security is to be executed, or by whom an endorsement is to be made on a promissory note, satisfies a Magistrate that-he is for any reason unable to write, and that the effect of the document or endorsement is fully understood by him, and that he is the person whom he represents himself to be, such Magistrate may, at the request of that person and subject to the provisions of this rule, execute the document or sign the endorsement on his behalf.(2)Where any such document is to be executed or endorsement signed by a Magistrate under this rule on behalf of any person, the Magistrate shall execute the document or sign the endorsement in the presence of that person, and shall enter below his own signature a certificate to the effect that the document was executed, or the endorsement signed, as the case may be, at the request of that person after having been previously read over to the latter, and that he is satisfied that the effect of the document or endorsement is fully understood by such person.
