Section 3 in The Government savings Banks Act, 1873
3. Interpretation-clause.—In this Act— “depositor” means a person by whom, or on whose behalf money has been heretofore, or shall be hereafter, deposited in a Government Savings Bank, and “deposit” means money so deposited: 1[“Government Savings Bank” means—(i) a Post Office Savings Bank; or
(ii)a banking company, or any other company or institution, as the Central Government may, by notification in the Official Gazette, specify, for the purposes of this Act; “Secretary” means— tc" “Secretary” means—"(i)in the case of a Post Office Savings Bank, the Postmaster-General appointed for the area in which the Post Office Savings Bank is situated, or any officer of the Government as the Central Government may, by general or special order, specify in this behalf; and(ii)in the case of a banking company or other company or institution, an officer of that banking company or other company or institution, as the case may be, or any officer of the Government or any other person as the Central Government may, by general or special order, specify in this behalf;] 2[“minor” means a person who is not deemed to have attained his majority under the Indian Majority Act, 1875 (9 of 1875):] 3[“prescribed” means prescribed by rules made under this Act.]
