(2)There should be an independent half-yearly physical verification of Bonds stocked in the Treasury either by the Additional Collector himself or by an officer unconnected with the Treasury to be nominated by the Collector for the purpose. The date and result of verification indicating therein the number of Bonds received and issued to the Compensation Officers and the Treasury, should be recorded under the signature of the verifying Officer in the Stock and issue Register prescribed under sub-rule (3) and reported to [x x x] [Repealed by Notification No. 339 LR, dated 14.1.1960.] the Government in the Finance Department.
