Section 2 in The Government Securities Regulations, 2007
2. Definitions
.-(1) In these regulations, unless the context otherwise requires,-(a)"Act" means the Government Securities Act, 2006 (38 of 2006);(b)"Defaced security" means a security which has become illegible or rendered undecipherable in material parts thereof; and the material parts of such security are those where-(i)the security number, loan to which it belongs to and the face value of the security or payments of interest are recorded; or(ii)the endorsement or the name of the payee is written or the transfer is executed; or(iii)the renewal is recorded;(c)"Form" means a form as set out in the Schedule to these regulations;(d)"Lost security" means a security which has been lost but does not include a security which is in possession of some person adversely to the claimant;(e)"Mutilated security" means a security which has been destroyed, torn or damaged in material parts thereof and the material parts of such security are those where-(i)the security number, loan to which it belongs to and the face value of the security or payments of interest are recorded; or(ii)the endorsement or the name of the payee is written or the transfer is executed; or(iii)the renewal is recorded.Explanation .-For the purposes of this clause, a security shall be deemed to have been damaged, if the security has been treated or transformed in such a manner that it is impossible to touch and feel the security or endorse it by writing and putting the seal or signature thereon;(f)"Officer of the bank" means the officer posted by the bank to perform the duties under the Act;(g)"Public Debt Office" means the office of the Bank in whose books the Government security is registered or may be registered;(h)"Scheduled bank" means a bank included in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934);(2)Words and expressions used in these regulations and not defined herein but defined in the Act shall have the same meanings respectively assigned to them in the Act.
