(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 Government 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.
