Section 17 in Public Debt (Annuity Deposit Certificates) Rules, 1966
17. Application of the Annuity Deposit Scheme.-
These rules shall be in addition to, and not in derogation of the provisions contained in the Annuity Deposit Scheme.FORM A(See Rule 8)Security BondThis Agreement is made on the .........day of........... between ..............son of .............resident of..................of the one part and the Reserve Bank of India of the other part.Whereas I/we claim to be the true and lawful owner/s of the............ Annuity Deposit Certificates specified in Schedule 'A' hereto annexed.And whereas I/we have applied to the Reserve Bank of India ............... for..............of the said Annuity Deposit Certificates and the said Bank have consented so to do upon my/our giving security of Rs............to meet a claim by a rightful owner to the said Annuity Deposit Certificates in case there shall be such a claim.Now these present witness that in pursuance of the aforesaid agreement I/we hereby oblige myself /ourselves to make good the claim of the rightful owner in respect of the said Annuity Deposit Certificates and I/we hereby further agree that this security bond may be held by the said Bank and the said Bank may assign the security bond to the rightful owner of the said Annuity Deposit certificates.In witness whereof I/we have subscribed my/our name/names ...................... day of ..................................Signed by the within mentioned in the presence of PrincipalI/we .................son of.............resident of..................hereby undertake to make good any claim to the rightful owner of the Annuity Deposit Certificates mentioned in the Schedule hereto in case the principal/ principals makes/make default in payment of the claim by virtue of the above agreement.Signed by the within mentioned in the presence of Surety.
