Section 11(3) in Public Debt (Compensation Bonds) Rules, 1954
(3)On receipt of the application by the Bank, the Bank if it contemplates making a vesting order under the Act-(i)may suspend payment of instalments on or the maturity value of the bond or postpone the making of any order under section 11 until the vesting order has been made.(ii)may, if it considers proper, request a District Magistrate to record or to have recorded the whole or any part of such evidence as any person whose evidence the Bank requires may produce or direct one of its officers to record such evidence or may receive evidence upon affidavit.
