Section 3A(3) in The Government Savings Promotion Act, 1873
(3)The notification referred to in sub-section (1) may include any or all of the following provisions, depending on the design of such Scheme, namely: -(a)the persons who shall be eligible to make deposit in a Savings Scheme;(b)the terms and conditions subject to which deposit may be made;(c)the manner of calculation, frequency of payment and rate of interest payable on the deposit;(d)the maximum and minimum limits of deposit;(e)premature closure, withdrawal of deposit, grant of loans against deposit and transfer of deposit;(f)any other provision depending on the purpose and design of the Savings Scheme.
