Section 15 in Sovereign Gold Bond Scheme 2018-19 - Series -I
15. Nomination.
- (i) Nomination of and its cancellation shall be made in Form 'D' and Form 'E', respectively, in accordance with the provisions of the Government Securities Act, 2006 (38 of 2006) and the Government Securities Regulations, 2007, published in part III, Section 4 of the Gazette of India dated the 1st December 2007.(ii)An individual Non-Resident Indian may get the security transferred in his name on account of his being a nominee of a deceased investor;Provided that the Non-Resident investor shall need to hold the security till early redemption or till maturity;Provided further that the interest and maturity proceeds of the investment shall not be repatriable.
