Section 4 in Government Savings Promotion General Rules, 2018
4. Eligibility to open an account.
(1)An adult who is a resident citizen of India is eligible to open an account under these rules.Provided that an account may be opened by a guardian on behalf of a minor or person of unsound mind:Provided further that the guardian as well as the minor or a person of unsound mind shall be the resident citizen of India.(2)A Minor who has attained the age of ten years may open and operate an account in accordance with the provisions of a Savings Scheme.(3)If a depositor in a single account, or any of the depositors in a joint account, or either the guardian of minor or person of unsound mind or minor depositor, as the case may be, subsequently becomes Non-resident Indian during the period the account is in operation, the account may be continued till its maturity and the benefits available to the depositor in the said account shall be available only on non-repatriation basis and the account shall not be allowed to be extended or continued beyond maturity, even if such extension or continuation is and otherwise permissible, and no interest shall be payable after the date of its maturity.(4)If a depositor in a single account, or any of the depositors in a joint account, or either the guardian or a minor depositor or a depositor who is a person of unsound mind, as the case may be, ceases to be a citizen of India, the account shall be closed or deemed to be closed from the last day of the month preceding the month in which the depositor ceases to be a citizen of India:
