Section 2 in National Savings Certificates (VIII Issue) Rules, 1989
2. Definitions.
- In these rules, unless the context otherwise requires.(i)[ "Aadhaar number" means an identification number as defined in clause (a) of Section 2 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (18 of 2016); [Substituted by Notification No. G.S.R. 1244(E), dated 29.9.2017 (w.e.f. 8.5.1989).](ia)"Act" means the Government Saving Certificates Act, 1959 (46 of 1959);](ii)"Banking Company" - [deleted] [Clauses (ii), (v) & (vii) deleted vide MOF (DEA) Notification No.GSR (120 (E) dated 8.3.1995 effective from 1.4.1995].(iii)"Cash" means cash in Indian currency;(iv)"Certificate" means the National Savings Certificates (VIII Issue)(v)"Company" - [deleted] [Clauses (ii), (v) & (vii) deleted vide MOF (DEA) Notification No.GSR (120 (E) dated 8.3.1995 effective from 1.4.1995].(vi)"Corporation" means a corporation established by or under any law for the time being in force;(vii)"firm" - [deleted] [Clauses (ii), (v) & (vii) deleted vide MOF (DEA) Notification No.GSR (120 (E) dated 8.3.1995 effective from 1.4.1995].(viii)"Form" means a form appended to these rules and also includes forms as prescribed by the Department of Posts.(ix)"Government Company" means a company as defined in section 617 of the Companies Act, 1956 (1 of 1956);(x)"Local Authority" means a municipal corporation, municipal committee, district board, Body of port commissioners or other authority legally entitled to or entrusted by the Government with the control or management of municipal or local fund;(xi)"Old Certificate" means a certificate issued under the Post Office Savings Certificates Rules, 1960, or the National Savings Certificates (First Issue), Rules 1965 or the National Savings Certificates (IV Issue) Rules, 1973; or a Bond issued under the National Development Bonds Rules, 1977 or the National Savings Certificates (VI Issue), 1981 or the National Savings Certificates (VII Issue) Rules, 1981 or the Social Security Certificate Rules, 1982 or the Kisan Vikas Patra Rules, 1988;(xii)"Post Office" means any departmental post office in India doing Savings Bank work and such other post office as is authorised by Department of Posts.(xiii)"Scheduled Bank" means a bank for the time being included in the second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934).(xiv)"Trust" means a trust registered under any law for the time being in force.
