Section 107 in Rules of the High Court of Judicature for Rajasthan, 1952
107. Procedure when Post Office National Savings Certificates are given as Security.
- Where security is furnished in the form of Post Office National Savings Certificates, they shall be in the name of the Registrar.In such case, the following procedure shall be followed, namely-(a)If fresh Certificates have to be purchased, the application for the purchase of such certificates shall be signed by the pledger and handed over to the Registrar along with an affidavit affirming that his total holdings in the post-office including the amount of the certificates proposed to be pledged as security do not exceed the maximum amount prescribed for individual investment under the Post-Office Rules.(b)If the certificates stand in the name of the pledger, he shall present them to the Registrar along with an application addressed to the Postmaster of Jodhpur or Jaipur, as the case may be, praying that the certificates be transferred to the name of the Registrar, ;and an affidavit as required by clause (a).(c)The Registrar shall, if he is satisfied that the application is in order, give the pledger an authority to the Postmaster at Jodhpur or Jaipur, as the case may be, to invest the amount as security in the following form-"I hereby sanction the investment of Rs...in Post Office National Savings Certificates on account of security pledged to the Registrar of the High Court of Judicature at Jodhpur in.......case No of..."(d)The pledger shall thereafter present the cash or the Post Office National Savings Certificates, as the case may be, along with the necessary papers to the Postmaster concerned who will then either issue the certificates in the name of the Registrar or transfer them to his name. The certificates shall thereafter be deposited by the pledger with the Registrar.(e)When the security is to be released, the Registrar shall return the certificates to the pledger giving him written authority to resume possession. The pledger may thereafter present such authority and the certificates at the post office concerned and have the certificates transferred to his own name.
