Section 30 in The Orissa Government Securities Rules, 1938
30. Disposal of application.
- The following provisions shall be observed in dealing with applications under Rule 29 :(1)If the application relates to a security which has been renewed, converted, consolidated or sub-divided or asks for inspection from any register or book kept or maintained in the Public Debt Office, the application shall be refused;(2)If the application asks for inspection of a security which has been cancelled on payment of the amount due in respect thereof, it shall be referred to and disposed of under the orders of the Bank;(3)In any other case the Public Debt Office may, subject to the provisions hereinafter contained, grant a certified copy of any endorsement on a security or of any entry in any register or book maintained by that office relating to any security, on being satisfied that the security in question has stood in the name of the applicant or of a person in whom the applicant has a representative interest, and further that the applicant has a bona fide interest in the security in respect of which the application is made :Provided that if the security has been cancelled on payment of the amount due in respect thereof, no copy of any endorsement thereon shall be granted which purports to give a title subsequent to the termination of the applicant's interest in the security;(4)The Public Debt Office may, under a special order of the Bank supply any information regarding a security referred to in Clause (3) which is directed to be supplied by such an order.
