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Union of India - Section

Section 17 in Public Provident Fund Scheme, 2019

17. Power to relax.

- Where the Central Government is satisfied that the operation of any of the provisions of this Scheme causes undue hardship to an account holder, it may, by order for reasons to be recorded in writing, relax the requirements of that provision or provisions in a manner not inconsistent with the provisions of the Act.FORM - 1[See sub-paragraph (1) of paragraph 3](Application for opening an account)
To   {|
Paste photograph ofapplicant/s
|-| The Postmaster/Manager..................................................................................................................|-| Sir,|}I .............................(account holder/guardian) hereby apply for opening of an account under Public Provident Fund Scheme.
I tender herewith(Rs........................................................................................)No..................... date.......... as initial deposit. Myparticulars are as under:- Rs........................../- incash/Cheque/DD.
1. Name of the account holder .....................................................................
Husband/Father /mother's name .....................................................................
Date of Birth ......... ........... ..................
  (DD / MM / YYYY )
  (In words).................................
OR
2. Name of minor account holder .....................................................................
Father /mother's name or the guardian .....................................................................
Date of Birth ......... ........... ..................
  (DD / MM / YYYY )
  (In words).................................
   
3. Aadhaar Number of account holder/guardian  
....................................................................  
4. Permanent Account Number (PAN) of account holder/guardian  
....................................................................  
5. Present Address ...................................................................
Permanent Address ...................................................................
  ...................................................................
6. Contact details Telephone Number...........................
  Mobile Number.................................
  EmailID................................................
7. Type of Account Single or through Guardian for Minor orpersonof unsound mind or blind or differentlyabled through authorizedperson.
8. (*)Details of Birth proof ................................................................
  (d) Certificate No.................................................................................
  (e) Date of Issue................................................................................
  (c) Issuing authority................................................................................
9. (*) Name of Guardian (Natural/Legal) ...................................................
(In case the account is opened on behalf of aMinor/person of unsound mind)  
10. Details of other KYC documents attached 1. Proof of identification
  ...................................................
  2. Address proof
  ...................................................
11. (The followingdocuments are accepted as valid documents for the purpose ofidentification and address proof:1. Passport2. Driving license3. Voter's ID card4. Job card issued byNREGA signed by the State Government officer5. Letter issued by the National PopulationRegister containing details of name and address); ...................................................
1. The operation of the account will be:- (a) By the Guardian tillthe account holder attains majority.(b) By the account holder on attaining majority,
12. Specimen Signatures1.............................. 2..................................3.,.................................(Name)..................................................................
I hereby declare that I have not opened a Public Provident Fund Account in the name of the myself/minor mentioned at serial number 1 in any of the Post office/Bank in the country.I further declare that I will abide by the ceiling of maximum deposit in the accounts opened in my name and in the name of minors as per provision of paragraph 4 and any deposit in excess of the ceiling will be treated as in contravention to the Scheme.I further declare that I and the minor both are Resident citizen of India and undertake to inform the account office of any change in our residency/citizenship status in future.I hereby undertake to abide by the scheme provisions and Government Savings Promotion rules-2018 applicable on the Scheme and amendments issued thereto from time to time.Signature or thumb impression of account holder /guardianDate...............Nomination