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Union of India - Section

Section 4 in The Banking Companies (Nomination) Rules, 1985

4. Nomination in respect of safety lockers .-(1) The nomination to be made by an individual who is a sole hirer of a locker from a banking company shall be in Form SL 1.

(2)Where the locker is hired from a banking company by two or more individuals jointly, the nomination to be made by such hirers shall be in Form SL 1-A.
(3)In the case of a sole hirer of a locker, nomination shall be made in favour of only one individual.
(4)Where the locker is hired in the name of a minor, the nomination shall be made by a person lawfully entitled to act on behalf of the minor.
(5)The cancellation of the said nomination to be made by the sole hirer or as the case may be, joint hirers of a locker, shall be in Form SL 2.
(6)A variation of the said nomination to be made by the sole hirer of a locker shall be in Form SL 3.
(7)A variation of the said nomination to be made by the joint hirers of a locker shall be in Form SL 3-A.
(8)A nomination, cancellation of nomination or variation of nomination may be made by as aforesaid at any time during which the locker is under hire.
(9)A banking company shall acknowledge in writing, to the sole hirer or joint hirers, the filing of the relevant duly completed Form of nomination or cancellation of nomination or variation of nomination, as the case may be, in respect of the locker so hired.
(10)The relevant duly completed Form of nomination or cancellation of nomination or variation of nomination filed with the banking company shall be registered in the books of the banking company.FORM DA 1Nomination Under Section 45-Za Of The Banking Regulation Act, 1949 And Rule 2(1) Of The Banking Companies (Nomination) Rules, 1985 In Respect Of Bank DepositsI/We ..................................... [name(s) and address(es)] nominate the following person to whom in the event of my/our/minor's death the amount of the deposit, particulars where of are given below, may be returned by ...................... (name and address of branch/ office in which deposit is held).
DEPOSIT NOMINEE
Nature of Distinguishing No. Additional details, if any Name Address Relationship with depositor, if any Age If nominee is a minor, his date of birth