Section 20(1) in The Orissa Government Securities Rules, 1938
(1)Subject to any general or special instructions of the Financial Secretary, the Public Debt Office may, on the application of the holder-(a)renew, sub-divide or consolidate a Government promissory note or notes (not being a treasury bill or treasury bills) ; provided that the note or notes has or have been receipted in Form V, VII or VIII, as the case may be; or(b)convert the note or notes into a stock certificate ; provided that the note or notes has or have been endorsed, "Pay to the Governor or Orissa".
