(7)Before acting on any application made, or on any document purporting to be executed, in pursuance of this rule by a person as being the holder of any office, the Public Debt Office may require the production of evidence that such person is the holder for the time being of that office.[8-A. Provision for holding Treasury Savings Deposit Certificates and Defence Deposit Certificates by Trustees and Office holders.- [Substituted by No. 6158-BII/52, dated 22.7.1952]The provisions of Rule 8 shall apply mutatis mutandis in relation to Treasury Savings Deposit Certificates [and Defence Deposit Certificates] as they apply in relation to Government securities in the form of stock subject to the modification that in its application to Treasury Savings Deposit Certificates [and Defence Deposit Certificates] [Inserted by G.S.R. 1509, dated 10.11.1962] the said Rule shall have effect as if the words "other than a public office" were omitted.][8-B. Purchase of Treasury Savings Deposit Certificates, Defence Deposit Certificates through Scheduled Banks, Co-operative Banks and Co-operative Societies.- [Substituted by G.S.R. 1614, dated 7.11.1964]
