Section 11 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
11. Registration and transfer of debentures.
(1)The Board may for maintaining a register of debentures appoint an officer on such terms as it may determine, who shall be called the Registrar of Debentures, hereinafter referred to as the Registrar.(2)The Registrar shall maintain a register relating to debentures containing the name, address and occupation of each holder of debenture, the amount, the period and the date of redemption. Such register shall, at all reasonable time during office hours, be open to inspection of the registered holder thereof or his legal representative or any person authorised in writing by him in this behalf.(3)Every transfer of debentures shall be in writing under the hand of the registered holder thereof or his legal representative. The instrument of transfer shall be delivered at the Board Office duly stamped and such evidence of identity or title shall be given as the Housing Commissioner may require and thereupon the transfer shall be registered and note of such registration endorsed thereon.(4)Except as otherwise provided by the condition on which any debenture is issued, the Registrar shall be entitled to charge a fee not exceeding Rs. 3, as the Board may from time to time specify, in respect of the registration of each one of the following:(a)any transfer,(b)probate of will of latters of administration,(c)change of name,(d)power of attorney,(e)order of Court, and(f)any other document affecting the registration of a debenture.If any such registration affects more than one class of debentures, a separate fee may be charged in respect of each class.
