(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely:--(a)the forms in which Government securities may be issued;(b)the form of the obligations referred to in clause (iv) or sub-clause (a) of clause (2) of section 2;(c)the conditions subject to which Government securities may be issued to the [Rulers of former Indian States] [Substitued for the words Rulers of Part B. State by the Public Debt (Amendment) Act, 1956 (57 of 1956), Section 12 (15-10-1956)];(d)the manner in which different forms of Government securities may be transferred;(e)the holding of Government securities in the form of stock by the holders of offices other than public offices and the manner in which and the conditions subject to which Government securities so held may be transferred;(f)the manner in which payment of interest in respect of Government securities is to be made and acknowledged;(g)the conditions governing the grant of duplicate, renewed, converted, consolidated and sub-divided Government securities;(h)the fees to be paid in respect of the issue of duplicate Government securities and of the renewal, conversion, consolidation and sub-division of Government securities;(i)the form in which receipt of a Government security delivered for discharge, renewal, conversion, consolidation or sub-division is to be acknowledged;(j)the manner of attestation of documents relating to Government securities in the form of stock;(k)the manner in which any document relating to a Government security or any endorsement or a promissory note issued by [the Government] [Substitued for the words the Central Government by the Public Debt (Central) Government Amendment Act, 1949 (6 of 1949), Section 6 (1-4-1949)] may, on the demand of a person who from any cause is unable to write, be executed on his behalf;(l)the form of the bonds referred to in sub-section (1) of section 16;(m)the circumstance and the manner in which and the conditions subject to which inspection of Government securities, books, registers and other documents may be allowed or information therefrom may be given under section 25;(n)the procedure to be followed in making vesting orders;(o)the authority by whom the certificate referred to in the proviso to section 7 is to be granted and the manner of making the inquiry therein mentioned;(p)[ the form in which and the persons in whose favour nominations may be made under section 9B, the manner in which and the conditions and restrictions subject to which such nominations may be made, the registration, variation or cancellation of such nominations and the fees that may be levied for such registration, variation or cancellation; [Inserted by the Public Debt (Amendment) Act, 1959 (44 of 1959), Section 3 (w.e.f. 1-8-1960)](q)the manner in which any person may be appointed for the purposes of sub-section (4) of section 9B.]
