Section 41 in The Orissa State Electricity (Supply) Rules, 1962
41. Transfer on death.
(1)The interest of a deceased holder of any security shall be transferable by his executors or administrators.(2)Where two or more persons are registered as holders of any security those persons shall be deemed to be joint holders of such security with right of survivorship between them.(3)The Board or the appropriate Registrar may refuse to allow any executors or administrators to transfer any security until the probate of the will or the letters of administration to the estate of the deceased or a succession certificate under the Indian Succession Act, 1925 (39 of 1925) has or have been left with the Registrar for registration and may require all the executors or the administrators to joining the transfer.
