Section 2 in Public Debt (Annuity Certificates) Rules, 1954
2. Definitions.-
In these rules, unless the context otherwise refers-(1)"the Act" means the Public Debt Act, 1944 (18 of 1944);(2)"annuity" means any periodical payment of a part of the principal and interest in pursuance of the issue of an annuity certificate as may be determined by the Government;(3)"annuity certificate" means a Government security which provides for payment of an annuity;(4)"the Bank" means the Reserve Bank of India;.(4a)[ "commutation value" means such amount payable in one sum in respect of an annuity certificate on its surrender(and in lieu of the outstanding annuities payable thereon after the date of surrender) as the Government may specify;] [Inserted by G.S.R. 1257, dated 29.9.1962](5)"Form" means a Form as set out in the Schedule to these rules:(6)"the Government" means the Central Government;(7)"Public Debt Office" means the office of the Reserve Bank of India on the books of which an annuity certificate is or may be registered.(8)"mutilated annuity certificate" means an annuity certificate which has been destroyed, torn or danaged in material parts thereof and the material parts of an annuity certificate are those where:(i)the number, description and the face value of the annuity certificate or payments of annuity are recorded, or(ii)the name of the payee is written:(9)"defaced annuity certificate" means an annuity certificate which has been made illegible or rendered undecipherable in material parts:(10)"lost annuity certificate" means an annuity certificate which has actually been lost and shall not mean an annuity certificate which is in the adverse possession of any person other than the claimant: and(11)"section" means a section of the Act.
