- In section 15 of the principal Act, in sub-section (2), -(i)clause (a) shall be omitted;(ii)for clause (b), the following clause shall be substituted, namely: -``(b) the conditions as to interest or discount relating to deposits generally, or any class of deposits in particular;";(iii)for clause (g), the following clause shall be substituted, namely:-"(g) the fees that may be levied for discharge of any services under this Act;";(iv)for clause (i), the following clauses shall be substituted, namely: -"(i) the limit and procedure under clause (a) of sub-section (4) of section 4A;(j)the mode of making deposits, such as physical, electronic or through use of any other tools of communication and information technology;(k)benchmark for interest rates on deposits with a view to ensure financial sustainability of Savings Schemes;(l)amount to be excluded in computing the court fee chargeable under the Court-fees Act, 1870 for the purpose of section 8 of the Act;(m)mechanism for redressal of grievances and settlement of disputes;(n)any other matter which is required to be or may be, prescribed.".
