Section 20 in The Orissa Government Securities Rules, 1938
20. Form of receipt for renewal, consolidation, etc.
(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".(2)Subject to any general or special instructions of the Bank, the office of the Bank which issued a treasury bill may, on the application of the holder thereof, renew it ; provided that the treasury bill has been receipted in Form VI.
