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Union of India - Section
Section 6 in The Post Office Savings Certificates Rules, 1960
6.
A person or body specified in column 1 of the Table below may purchase certificates on behalf of persons or bodies specified against his or its name in the corresponding entry in column 11 of the saidTable. Provided that the persons or bodies specified in the said column-II are e ligible under these rules to purchase certificates and the limit prescribed for them under rule 5 is not exceeded.| I | II |
| Person or body who can purchase | On behalf of |
| (i) an adult | a minor |
| (ii) a co-operative society, a cooperative bankor a scheduled bank | its members, clients, employees or contractorswhose monies are held as deposit or otherwise with such societyor bank |
| (iii) a Gazetted Government officer, an officerof a Government company or of a corporation or of a localauthority, or an officer of a corporate body like a marketingcommittee established under a State act and authorised by theState Government in this behalf, in his official capacity, or theReserve Bank of India. | persons or bodies whose monies are held asdeposit or otherwise with such officer or the Reserve Bank. |
| (iv) an authority controlling the provident fund | individual members |