Section 7A in The Administator-General's (United Provinces) Rules, 1929
7A. Purchase and sale of Government securities.
- For purchasing securities the Aministrator General shall be required to furnish the Bank through the local treasury with a cheque for an amount which will roughly cover the cost of such purchases. The amount shall be held by the Bank till such time as a purchase is completed. Any surplus shall be intimated by the Bank to the Administrator General and shall be credited to the Administrator General's account with the local treasury on his furnishing the Bank with necessary chalans duly prepared by him and passed by the Treasury Officer.The sale proceeds of securities and companies "or Bank shares" and debentures when realized by the Bank shall be similarly advised to the Administrator General and shall be credited in the manner prescribed above.
