Section 18 in Government Savings Promotion General Rules, 2018
18. Issue of Passbook.
(1)On opening of an account, the depositor shall be issued a passbook or deposit receipt or statement of account as applicable to the Savings Scheme by the accounts office and the pass book or deposit receipt or statement of account shall contain the following information; namely:-(a)Customer Identification number,(b)Name and address of Accounts Office,(c)System generated unique accounts number,(d)Name of the scheme,(e)Name and address of the depositors,(f)Type of account(single or joint-A or Joint-B or Minor or authorised),(g)Amount of deposit,(h)Date of deposit, date of extension and date of maturity,(i)Nomination registration number and date.(2)The passbook or deposit receipt or statement of account shall be duly stamped and signed by the authorised officer of the accounts office.(3)If the passbook or deposit receipt or statement of account is lost or stolen in custody of the depositor, a duplicate passbook or deposit receipt or statement of account may be issued on an application and payment of prescribed fee to the accounts office.(4)If a savings certificate issued prior to issue of these rules, is lost or stolen or distorted or mutilated, a duplicate in the form of a passbook shall be issued on surrender of mutilated certificate on application by the depositor on payment of prescribed fee and submission of Indemnity bond.(5)The accounts office shall not be liable for consequences of any unauthenticated entries in the passbook or deposit receipt or statement of account, or certificate, as the case may be.
