Section 6(1) in The Orissa Government Securities Rules, 1938
(1)On a proper demand by a person in whose name any stock is registered, or by a person into whose name any stock is to be transferred, or by a person who desires to be entered as the proprietor of stock in exchange for promissory notes held by him, that he may be described in the books of the Public Debt Office with respect to that stock as a trustee, whether as a trustee of the trust specified in the demand or as a trustee without any such qualification, the Public Debt Office may make such entries in its books and in any stock certificate issued in connection therewith as it considers reasonably necessary for the purpose of complying with the demand.
