Section 7 in The Orissa Government Securities Rules, 1938
7. Recognition of office-holders.
(1)On a proper demand made by a person who is the holder of an office other than a public office, the Public Debt Office may, in the case of any account of Government stock to be opened and kept with such person, either alone or jointly with other persons, enter the descriptions of such person in its books by the name of his office.(2)Where any person holding any Government stock, whether alone or jointly with other persons, is the holder of any office other than a public office, the Public Debt Office may, on a proper demand by that person, or in the case of a-joint account, by all the stock-holders, close the existing account and open an account with respect to that stock, or alter the existing account, so that it shall become an account under the official description of that person, either alone or jointly with the other stock-holders, according to the terms of the demand, and make such entries in its books as it considers reasonably necessary for the purpose of complying with the demand.(3)Where accounts have been opened and entries made in accordance with Sub-rule (1) or Sub-rule (2), the personal name of the office-holder need not be stated in the accounts, and any document relating to the stock concerned may be executed by the person for the time being holding the office described in the account as if his personal name were so stated.(4)Before acting on any demand purporting to be made, or on any document purporting to be executed, in pursuance of this rule by a person as being the holder of any office, the Public Debt Office may require the production of evidence that such person is the holder for the time being of that office.
