Section 19 in The Orissa Government Securities Rules, 1938
19. Publication of list.
(1)The list referred to in Rules 13 and 18 (1) shall be published half-yearly in the Orissa Gazette in the months of January and July, or as soon afterwards as may be convenient.(2)All Government promissory notes and treasury bills in respect of which an order has been passed under Rule 13 or Rule 18 (1), as the case may be, shall be included in the first list published next after the passing of such order and thereafter such notes and treasury bills shall continue to be included in every succeeding list until the expiration of six years from the date of first publication.(3)The list shall contain the following particulars regarding each note (other than a treasury bill) included therein, namely, the name of the loan, the number of the note, its value, the name of the person to whom it was issued, the date from which it bears interest, the name of the applicant for a duplicate, the number and date of the order passed by the Bank for payment of interest or issue of a duplicate and the date of publication of the list in which the note was first included and similar particulars shall, as far as possible, be given regarding each treasury bill included in the list.
