Government Securities Act 2006

Contents
Sections	Particulars
	Preamble
1	Short title, application and commencement
2	Definitions
3	Forms of Government securities
4	Subsidiary general ledger account
5	Transfer of Government securities
6	Holding of Government securities by holders of public offices
7	Recognition of title to Government security of deceased sole holder or joint holders
8	Right of survivors of joint holders or several payees
9	Nomination by holders of Government securities
10	Government securities belonging to minor or insane person
11	Issue of duplicate securities and of new securities on conversion, consolidation, sub-division, renewal, stripping or reconstitution
12	Summary determination by Bank of title to Government security in case of dispute
13	Law applicable in regard to Government securities
14	Postponement of payments and registration of transfers pending the making of vesting order
15	Power of Bank to require bonds
16	Publication of notices in Official Gazette
17	Procedure and scope of vesting order
18	Legal effect of orders made by Bank
19	Stay of proceedings on order of Court
20	Cancellation by Bank of vesting proceedings
21	Discharge in respect of interest on Government securities
22	Discharge in respect of bearer bonds
23	Period of limitation of Government's liability in respect of interest
24	Inspection of documents
25	Micro films, facsimile copies of documents, magnetic tapes and computer print outs as documents of evidence
26	Bank and its officers to be public officers
27	Misuse of subsidiary general ledger account facility
28	Pledge, hypothecation or lien
29	Power to call for information, cause inspection and issue directions
30	Contravention and penalties
31	Certain laws not to apply to Government securities
32	Power to make regulations
33	Construction of references to laws not in force in Jammu and Kashmir
34	Power to remove difficulties
35	Repeal and saving