Section 6 in The Sukanya Samriddhi Account Rules, 2016
6. Mode of deposit and date of credit.
(1)The deposit in the Account may be made by the guardian or by the beneficiary concerned if such beneficiary has crossed the age of ten years.(2)The deposit may be made.-(a)in cash; or(b)by cheque or demand draft drawn in favour of the postmaster of the post office concerned or the Manager of the Bank concerned where the Account is opened, with an endorsement on the back of such instrument made and signed by the depositor indicating the name of the Account holder and Account number in which the deposit is to be credited; or(c)through electronic means (e-transfer) in the concerned post office or Bank if such post office or bank has access to the facility of CBS.(3)The date of credit of the deposit to the Account shall be determined as under:(a)where the deposit is made by cheque, the date of encashment of the cheque;(b)where the deposit is made by demand draft, the date of submission of the same to the Bank or post office; and(c)where the deposit is made by e-transfer, the date of deposit.
