6. Security in special form issuable to a [Ruler of a former Indian State] [Substituted by S.R.O. 2284, dated 3.10.1956].-
(1)Government securities may be issued to the [Ruler of a former Indian State] [Substituted by S.R.O. 2284, dated 3.10.1956] at his request in Form I, provided that-(a)The Ruler has been admitted to this privilege by order of the Federal Government, and(b)The total amount in this form including the amount applied for is not less than Rs. 50,000.(2)Notes issued in accordance with sub-rule (1) shall be in the name of the Ruler by which he is designated and his successors, and property in them save as otherwise provided, shall devolve by succession.(3)The provisions prescribed for payment of interest on, and payment of principal of a Government promissory note shall apply to a security issued under this rule.
