Government Savings Promotion General Rules, 2018

Government Savings Promotion General Rules, 2018

Rule GOVERNMENT-SAVINGS-PROMOTION-GENERAL-RULES-2018 of 2018

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Union of India - Act

1. Short title and commencement.

2. Applicability.

3. Definitions.

4. Eligibility to open an account.

5. Opening of an account.

6. Identification of depositor.

7. Mode of deposit.

8. Types of accounts.

9. Payment of interest.

10. Operation of an account opened in the name of a minor.

11. Operation of an account by depositors suffering from physical infirmity or by differently-abled persons (including persons with autism, cerebral palsy and mental retardation).

12. Withdrawal from an account.

13. Transfer of an account.

14. Nomination.

15. Payment on the death of depositor.

16. Pledging of an account.

17. Payment of the eligible balance in an account held by Army, Air Force and Navy personnel.

18. Issue of Passbook.

19. Closure of account.

20. Loans and partial withdrawal.

21. Recovery of excess amount paid.

22. Forms for operation.

23. Fee for services.

24. Responsibility of Accounts Office.

25. Applicability of old rules.

26. Repeal and savings.

27. Interpretation.

28. Power to relax.

1. Passport 2. Driving license 3. Voter's ID card 4. PAN card 5. Aadhar card 6. Job card issued by NREGA signed by the State Government officer.)

16. I hereby declare details of my existing accounts as on today under different National Savings Schemes in any of the Post office/Bank in the country.

17. I/we .......................... hereby nominate the person(s) mentioned below to whom to the exclusion of all other persons in the event of my death the amount standing to my credit in ........................... (Name of Scheme) at the time of my death would be payable.

1. Signature of witness...........................................

2. Signature of witness...........................................

2. Please Credit the amount of loan/withdrawal to my SB Account no.__ standing at(Name of Account office).

3. I/We certify that all the conditions applicable under scheme for grant of withdrawal/loan have been complied with.

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2.

2. The Passbook/deposit receipt/statement of account in original is attached.

1. ...............................

2. ...............................

3. ...............................

1. I/we______________________________am/are depositor of Account Number_under_____(Name of scheme) in your office. The said account was opened on_and has/will mature on_for payment. We hereby request for extension of the account for a further period of years (as per scheme rule) from the date of maturity of the above said account i.e. ___________.

2. I/We have understood the terms and conditions applicable to the account during the period of extension under the said scheme as amended from time to time and shall abide by them.

1. I/We ............................................................... am/are required to deposit an amount of Rs. .................................. as security with .......................................... (official designation of the gazetted officer of the Government or name of the Reserve Bank of India or a Scheduled Bank, Cooperative Bank, Registered Cooperative Society, Corporation, A Government Company or Local Authority). I/We therefore request you to transfer the deposit in Account Number_ under_____________________(Name of scheme) as security in favour of ........................................................................ (Official Designation of the Officer or name of the Branch etc to whom the Account is being pledged as security.)

2. I/We agree that the account(s) can be encashed by the pledgee when the security has been forfeited. Nomination vide registration number.............................in the account stands cancelled.

1. I/we wish to prematurely close my/our Account No. having balance of (Rupees Only) opened under________(Name of Scheme) and request you to pay the amount after deduction of applicable penalty as per details given below: -

2. Please Credit the amount to my S.B. Account no.___ standing at_(Name of Account office).

3. I/We hereby declare that the conditions under which the account can be closed before maturity under the_____________________________(Name of scheme) have been complied with. Necessary documents as applicable are attached as under: -

1.

2.

1. I/we hereby submit pass book/deposit receipt book and apply for closure of my/our above mentioned account matured on_________________.

2. Please Credit the amount of eligible balance in my matured account to my SB Account no.__ standing at(Name of Account office).

1. I/We being the depositor(s)/guardian of_______________________(Name of the minor/person of unsound mind) hereby nominate the person(s) named below, to be recipient(s) of the amount standing at the credit of the above mentioned account in the event of death of my/our/minor's/person of unsound mind, before closure of the said account.

2. As the nominee(s) at Serial No.(s)...........................................specified above is/are minor(s), I appoint Shri/Smt/Kumari........................................................S/o,D/o,W/o...................................................... ................................Address.....................................................................................................................................................................................to receive the sum due under the said account in the event of my death during the minority of the nominee(s).

1. NameAddress Signature

2. NameAddress Signature

1. I/we__________the nominee(s)/legal heirs of late_, the depositor to account No._under__________________(Name of scheme), apply for withdrawal of entire amount standing to the credit of the deceased in the said account.

1. Death certificate of depositor/s.

2. Death certificate of Sh./Smt..............................,also the nominee(s) appointed by the depositor(s).(***)

3. Succession certificate//letters of administration with attested copy of probated bill of the deceased depositor issued by_____________________competent court. (**)

4. Letter of Indemnity(*)

5. Affidavit(*)

6. Letter of disclaimer on affidavit(*)

7. Pass book/deposit receipt/statement of account

1. I/We.................................................................................................................................... .........................................husband of/wife of/son of/daughter of .................................................... late.....................................................................................................(deceaseddepositor) resident of..................................................................... do hereby declare and solemnly affirm as under: -

1. I/We................................................................................................................................. .......................................husband of/wife of/son of/daughter of late.............................................................................(deceased depositor) resident of..................................................................... do hereby declare and solemnly affirm as under: -

1.

2.

3.

1. In consideration of your paying or agreeing to pay me/us...................................................................................................................(Name of legal heirs) the sum of Rs............................................standing in.........................................(Name of scheme) account No..................................with your.........................................(name of Accounts office) in the name of.........................................................................without production of letters of administration or succession certificate to the estate of the deceased...............................................(name of the subscriber) or a certificate from the Controller of Estate Duty to the effect that estate duty has been paid or will be paid or none is due,

2. I/We....................................................................................................................and we.........................................................................................(sureties) do hereby for ourselves and our heirs, legal representatives, executors and administrators jointly and severally undertake and agree to indemnify you and your successors and assigns against all claims, demand, proceedings, losses damages, charges and expenses which may be raised against or incurred by you by reason or in consequence of having agreed to pay/or paying me/us the sum as aforesaid.

3. In witness whereof we have hereunto set my/our hand at.................................on this.................. day of..........................................in the presence of witnesses.

Union of India - Act

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UNION OF INDIA
India

Published on 5 October 2018
Commenced on 5 October 2018
[This is the version of this document from 5 October 2018.]
[Note: The original publication document is not available and this content could not be verified.]

Government Savings Promotion General Rules, 2018Published vide Notification G.S.R. No. 1003(E), dated 5.10.2018G.S.R. No. 1003(E). - In exercise of the powers conferred by section 15 of the Government Savings Promotion Act 1873 (5 of 1873), the Central Government hereby makes the following rules, namely:-

(1)These rules may be called the Government Savings Promotion General Rules, 2018.

(2)They shall come into force on the date of their publication in the Official Gazette.

- These rules shall apply to the schemes listed in the Schedule appended to the Government Savings Promotion Act, 1873 (5 of 1873).

(1)In these Rules, unless the context otherwise requires: -

(a)"Accounts Office" means an office of a Government Savings Bank authorised to open an account;

(b)"Act" means the Government Savings Promotion Act, 1873 (5 of 1873);

(c)"Eligible Balance" means the amount of balance at the credit of the account, including interest accrued thereon, after effecting recoveries on account of outstanding principal and interest, if any, in respect of a loan availed by the depositor;

(d)"Form" means a form appended to these rules;

(e)"Joint Account" means an account opened in the names of more than one and upto four individuals;

(f)"Matured account" means an account, which has completed its term or extended term and has become due for payment;

(g)"Non-resident Indian" means an individual being a citizen of India or a person of Indian origin who is not a 'resident' as per the provisions of the Income Tax Act, 1961 (43 of 1961)

(h)"Officially Valid Document" means the passport, the driving licence, the Voter's Identity Card issued by the Election Commission of India, job card issued by Mahatma Gandhi National Rural Employment Guarantee Act duly signed by an officer of the State Government, letter issued by the National Population Register containing details of name and address;

(i)"Operation of an Account" means opening of, deposit in, transfer of or withdrawal from an Account;

(j)"Passbook" means a document, in physical or electronic form, issued by an Accounts Office containing particulars of the depositor and details of transactions made in that account;

(k)"Single Account" means an account opened in the name of one individual;

(l)"Transfer" means transfer of an account of a depositor from one Accounts Office to another Accounts Office.

(m)"Schedule" means a schedule annexed to this rule.

(2)The words and expressions used herein and not defined but defined in the Act shall have the same meanings as assigned to them in the Act.

(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:

(1)An Account may be opened by the depositor either by visiting the Accounts Office in person or through permissible electronic modes including internet or mobile banking application of the respective Government Savings Bank in accordance with the procedure approved by the Reserve Bank of India, from time to time.

(2)An eligible individual desiring to open an account may do so by making an application in Form 1 to the Accounts Office along with the following documents namely:-

(a)proof of age of minor in case of account opened by a minor or on behalf of a minor;

(b)a recent passport size photograph;

(c)a certificate from Superintendent of mental hospital where a person of unsound mind is confined or treated, as the case may be, in case the account is opened on behalf of the person of unsound mind;

(d)amount of deposit, accompanied by a Pay-in-Slip; and

(e)Identity documents specified in rule 6.

(3)An illiterate or a blind or visually challenged individual desiring to open an account shall personally visit the Accounts Office for authentication of his signature or thumb impression by the Accounts Office provided he shall be accompanied by a person known to the Accounts Office and a literate person may be authorised by the blind or visually challenged depositor to operate an Account on his behalf.

(4)An illiterate depositor shall be assisted by the Authorised Officer of Accounts office for opening (filling up of forms etc.) and operating the account and thumb impression of the illiterate depositor shall be witnessed by an independent witness acceptable to the Accounts Office on each occasion of withdrawal.

(5)A blind or visually challenged or illiterate depositor may open joint account with literate depositor.

(6)The persons with autism, cerebral palsy, mental retardation and multiple disabilities as defined in section 2 of Mental Retardation and multiple disabilities Act, 1999 (44 of 1999) may open and operate an account through guardian and a certificate from the Medical Superintendent or Civil surgeon or Chief Medical officer of the Central or State Government to this effect shall be submitted at the time of opening the account.

(1)In addition to the documents mentioned in sub-rule (2) of Rule 5, an individual shall also submit to the Accounts Office, the following identity documents containing proof of identity and address for the purpose of opening an account, namely:-

(a)the Aadhaar Number issued by the Unique Identification Authority of India: Provided that where the Aadhaar Number has not been assigned to an individual, he shall furnish proof of application of enrolment for Aadhaar, and if the individual does not submit the proof of application of enrolment, he shall furnish a certified copy of an officially valid document containing details of his identity and address along with a recent photograph.

(b)the Permanent Account Number or Form 60 as defined in the Income Tax Rules, 1962: Provided that if an individual does not submit the Permanent Account Number at the time of opening an account, he shall submit the same to the Accounts Office within a period of six months from the date of the opening of the account and if a depositor who has already opened an account prior to the date of this notification and has not already submitted his Permanent Account Number to the Accounts Office, he shall do so within a period of six months from the date of this notification and in the event of the failure of the depositor to submit the Permanent Account Number within the specified period of six months, his account shall cease to be operational till the time he submits the Permanent Account Number to the Accounts Office;

(c)any other document as may be considered necessary by the Accounts Office including those related to the nature of business and financial status of the depositor.

(2)In case the Aadhaar Number or Permanent Account Number submitted by the depositor does not have the present address, the depositor shall submit a certified copy of an officially valid document containing his present address:Provided that if the officially valid document submitted by the depositor does not contain updated address, any of the following documents shall be deemed to be officially valid documents for the limited purpose of proof of address, namely:-

(i)utility bill which is not more than two months old of any service provider (electricity, telephone, postpaid mobile phone, piped gas, water bill); or

(ii)property or Municipal tax receipt; or

(iii)pension or family pension payment orders issued to retired employees by Government Departments or Public Sector Undertakings, if they contain the address; or

(iv)letter of allotment of accommodation from employer issued by the State Government or Central Government Departments, statutory or regulatory bodies, public sector undertakings, scheduled commercial banks, financial institutions and listed companies and leave and licence agreements with such employers allotting official accommodation:

(v)Provided further that the depositor shall submit Aadhaar Number or Permanent Account number, or a certified copy of an officially valid document containing updated current address within a period of three months of submitting the above documents.

(3)In case of a Joint Account, identity document of all the depositors opening the account jointly shall be obtained by the Accounts Office.

(4)In case of an account opened on behalf of a minor or a person of unsound mind the identity documents of the guardian shall be furnished to the Accounts Office.

(5)Where an account is opened through an authorised agent, the agent shall also affix his signatures and mention the particulars of his agency on the identity documents, alongside those of the depositor.

(6)In case of change of address, the depositor shall submit the relevant identity document with updated address within a period of three months.

(1)A deposit in an account may be made;

(i)in cash in Indian rupees; or

(ii)by means of a crossed Cheque, a Demand Draft or a Pay Order drawn in favour of the authorised Officer of the accounts office; or

(iii)by submitting a signed withdrawal Form in respect of a savings account standing in the same Accounts Office; or

(iv)by electronic transfer permitted by the Reserve Bank of India in respect of similar transactions in commercial banks.

(2)In case of deposit by means of a cheque, the date of realisation of the cheque shall be the date of deposit.

(3)Each deposit except that made through online shall be accompanied by a duly filled in deposit form as may be prescribed by the Government Savings Bank and the counterfoil of the deposit form shall be returned to the depositor duly receipted by the Accounts office.

(4)Where the deposit is made by means of an outstation cheque or instrument, collection charges, as applicable, shall be payable by the Depositor on actual basis, either by debit to the Savings account of the depositor or in cash against a proper receipt.

(1)An Account may be opened either as a Single Account or as a Joint Account.

(2)On the basis of mode of operation, Joint Accounts shall be of two types, namely: -

(i)Joint 'A' type, to be operated by all the depositors or the surviving depositors jointly; and

(ii)Joint 'B' type, to be operated by any of the depositors or the surviving depositors severally.

(3)An account opened as a Single Account cannot be subsequently converted into a Joint Account or vice versa.

(4)A depositor in a single account under a Savings Scheme desirous of opening a joint account under the same Savings Scheme may do so subject to the overall ceiling on the amount of deposit or the number of accounts, applicable to that Savings Scheme.

(5)A depositor in a Joint Account under a Savings Scheme, desirous of opening a Single Account under the same Savings Scheme, may do so subject to the overall ceiling on the amount of deposit, and the number of accounts, applicable to the Savings Scheme.

(1)The deposits made in an account shall earn interest at the rate, as may be notified by the Central Government, from time to time, in respect of the Savings Scheme concerned.

(2)No interest shall be payable on an account opened or maintained, or on a deposit made, in contravention of these rules.

(3)Interest shall be calculated in the manner as provided in the Savings Scheme.

(4)If a depositor in a single account, or any of the depositors in a joint account, or either the guardian or minor depositor or depositor who is person of unsound mind in an account opened on behalf of a minor or a person of unsound mind, as the case may be, subsequently becomes Non-resident Indian during the period the account is in operation, the account shall earn interest at applicable rate till its maturity and no interest after the date of maturity shall be payable on such accounts and the benefits available to the depositor shall be available only on non-repatriation basis.

(5)If a depositor in a single account, or any of the depositors in a joint account, or either the guardian or minor depositor or depositor who is a person of unsound mind, in an account opened on behalf of a minor or 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 and interest at the rate applicable to the Post office Savings Account shall be payable on such accounts till its closure.

(6)An account which has matured but not closed, the eligible balance in the account shall continue to earn interest at the rate applicable to the Post Office Savings Account, till the closure of the account.

(7)Any interest credited erroneously to an account shall be reversed immediately on the detection by the Accounts Office under written intimation to the depositor.

(1)An Account opened in the name of a minor shall be operated by,-

(i)the guardian, if opened by the guardian;

(ii)the minor, if opened by the minor.

(2)In case of an account opened in the name of a minor by the guardian and if the minor attains majority during the period the account is in operation, the account shall be operated by the depositor and the depositor shall submit a revised application along with the documents required under sub-rule (2) of rule 5 for opening of an account to the Accounts Office and the signature of the depositor who has become major shall be attested on the revised application form by the guardian who opened the account.

(3)In the event of the death of the minor or a person of unsound mind, the eligible balance shall be paid to the nominee:Provided that in case of accounts opened before the 1st April, 2018, wherein no nomination was permissible, the eligible balance shall be paid to the guardian.

(4)In the event of death of the guardian, the succeeding guardian shall be eligible to operate the account of the Minor or the person of unsound mind, as the case may be.

(1)A depositor who suffers from any physical infirmity or is with differently-abled conditions, making him incapable of operating the account himself, may at the time of opening of account or subsequently, operate, including withdraw, his account through any literate individual whom he authorises for this purpose:Provided that such authorisation, along with the extent of authorisation, shall be made in writing by the depositor to the authorised officer of the Accounts Office, together with attested specimen signature and photograph of authorised individual.

(2)Authorisation given under sub-rule (1) may be withdrawn or varied at any time by the depositor by submitting a fresh authorization.

(1)At the time of payment of maturity proceeds or partial withdrawal or interest, the depositor shall affix his signature or thumb impression in the presence of the authorised officer who shall verify the identity of the person.

(2)In the case of an account opened on behalf of a minor or a person of unsound mind, any withdrawal during the minority or the lunacy of the depositor, as the case may be, shall be permitted to the guardian on furnishing a certificate:"that the amount sought to be withdrawn is required for the use of Mr./ Ms.................... who is minor or a person of unsound mind and is alive on this day".

(3)Payment of partial withdrawal of the eligible amount or payment of interest may be made by any of the means specified in sub-rule (2) of Rule 19.

(1)An account opened under these rules may be transferred from one Accounts Office to another Accounts Office, whether under the same Government Savings Bank or another, anywhere in India by submitting an application in Form-5, along with prescribed fees specified in Schedule II, and passbook or savings certificate in original to the Accounts Office where the account is maintained or to the Accounts Office where the account is intended to be transferred.

(2)In case the application for transfer is submitted to an Accounts Office where the account is intended to be transferred, the said Accounts Office shall forward the request of the depositor to the Accounts Office where the account is maintained for taking requisite action in this regard.

(3)In case of transfer of an account from one Government Savings Bank to another, the Accounts Office where the account stands, on receipt of such request shall effect the transfer immediately, and forward the following original documents to the transferee Accounts Office namely:-

(i)Account Opening Form,

(ii)Specimen signatures of the depositors,

(iii)Particulars of nomination,

(iv)Identity documents,

(v)Updated Account Statement or Ledger,

(vi)Certified copy of Savings Certificate, in case of Savings Certificate,

(vii)Pay Order or Demand Draft in respect of the balance at the credit of the Account.

(1)A Depositor in a Single Account, or the depositors in a joint account, as the case may be, shall nominate one or more individuals as nominee but not exceeding four individuals, who in the event of the death of the depositor in a Single Account or all the depositors in a joint account, shall be entitled to receive the eligible balance. Such nomination shall be made at the time of opening of the account by furnishing the following information in Form 10:

(a)Name(s) of the nominee(s);

(b)Percentage share each nominee shall be entitled to;

(c)Whether the nominee shall receive the amount as a beneficiary with absolute and exclusive right of ownership, or as a trustee for the benefit of the legal heirs of depositor.

(2)Where the nominee is a minor, the depositors making the nomination, by furnishing the necessary particulars in Form 10, shall appoint an individual to receive payment of the eligible balance in the event of the death of the depositor during the minority of the nominee.

(3)The nomination made under sub-rule (1) may be varied by the depositors by making a fresh application in Form 10, together with the Passbook, to the Accounts Office any time before the maturity of the account.

(4)In case of accounts, except those in the name of a minor or a person of unsound mind, opened before the 1st April 2018, and where no nomination has been made, the depositor shall do so immediately and in any case before the maturity of the account.

(5)In case of an account opened by a minor or on behalf of a minor or a person of unsound mind, as the case may be, the nomination shall be made by the guardian, who may nominate any individual, including himself in this regard:Provided that in respect of such accounts opened before the 1st April 2018, no nomination shall be allowed and in the event of the death of the depositor, the eligible amount shall be paid to the guardian.

(6)Any nomination made under sub-rule (1) shall stand cancelled under the following circumstances namely:-

(i)death of all the nominee;

(ii)transfer of the account as security under rule 16;

(7)A fresh nomination shall be required to be made under the circumstances enumerated in sub-rule (6).

(8)The thumb impression of an illiterate depositor at the time of making nomination under sub-rules (1) and (7), or altering the nomination in terms of sub-rule (3), shall be attested by two witnesses. No witness shall be required in case of a literate depositor for the purpose.

(1)In the event of death of the depositor of a single account or of all the depositors in a joint account, the eligible balance in the account shall be payable as specified in sub-rules (2) to (6).

(2)If a nomination made under rule 14 is in force at the time of death of the depositor of a single account or all the depositors of a joint account, the nominee may make an application in Form 11 to the Accounts Office for payment of the eligible balance and the application shall be accompanied by the proof of death of the depositor, and where any other nominee has also died, the proof of death of such nominee.

(3)If there are two or more surviving nominees, the eligible balance shall be paid in the proportion as specified by the depositor while making the nomination, and if no such proportion or share is specified, then in equal proportion to all the surviving nominees.

(4)If any nominee dies, his specified share in the eligible balance shall be distributed among the surviving nominees in the same proportion as their specified shares.

(5)Where the surviving nominee is a minor, the payment shall be made to a person appointed by the depositor under subrule (2) of rule 14 to receive such payment and, if no such person has been appointed, to the guardian of the minor.

(6)If a depositor dies and there is no nomination in force at the time of his death, and probate of his will or letters of administration of his estate or a succession certificate as granted in the Indian Succession Act, 1925 (39 of 1925) is not produced within six months from the death of the depositor to the authorized officer of the Accounts Office where the account stands, then,-

(i)if the eligible amount in the account does not exceed Rs. 5 lakh, the authorized officer of the Accounts Office or the authority specified by the Institution to which the Accounts Office belongs, may pay the same to any person appearing to him as the rightful claimant and to his satisfaction to be entitled to receive the amount or to administer the estate of the deceased, on an application in Form-11 accompanied by the following documents; namely:-

(a)Death certificate,

(b)Pass Book or deposit receipt/statement of account in original,

(c)Affidavit in Form-13,

(d)Letter of disclaimer in Form-14,

(e)Bond of Indemnity in Form-15,

(ii)if the eligible amount in a deceased account is above Rs. 5 lakh, the amount shall be paid by the Accounts office to the claimant on submission of 'Succession Certificate' issued by the court along with the following documents; namely:-

(a)Claim form,

(b)Pass Book or deposit receipt or statement of account in original,

(c)Death certificate of the account holder.

(1)Where the provision of the Savings Scheme so permit, an Account may be pledged or transferred as security, on an application made by the depositor in Form 7 supported with acceptance letter from the pledgee.

(2)Transfer of an account under this rule may be made to -

(a)the President of India or the Governor of a State in his official capacity;

(b)the Reserve Bank of India or a Scheduled Bank or a Cooperative Society, including a Co-operative Bank;

(c)a Public or Private Corporation or a Government Company;

(d)a Local authority; or

(e)a housing finance company approved by the National Housing Bank and notified by the Central Government.

Provided that the transfer of an account opened on behalf of a minor or a person of unsound mind shall not be permitted under this rule unless the guardian of the minor or the person of unsound mind, as the case may be, certifies in writing that the minor or the person of unsound mind, as the case may be, is alive and that the transfer is for the benefit of the minor or the person of unsound mind.

(3)When any account is transferred as security under sub-rule (1), the authorised officer shall make the following endorsement in the record of the Account, including the Savings Certificate, namely: -"Transferred as security to ....." .

(4)Except as otherwise provided in these rules, the transferee of an account under this rule shall, until it is re-transferred back under sub-rule (5), be deemed to be the depositor.

(5)An account transferred under this rule may, on written authority of the transferee, be re-transferred back with the previous sanction in writing of the authorised officer and when any such retransfer is made, the authorised officer of the accounts office shall make the following endorsement in the record of the account, including Certificate, namely:-"Re-transferred to......".

(6)A blind or a person with physical infirmity making him incapable of operating the account may pledge his deposit through any literate individual whom he authorises for this purpose under rule 11.

(1)Notwithstanding anything contained in rules 14 and 15, where a depositor serving in the Army, Air Force or Navy dies or deserts, the Commanding Officer of the Corps, department, detachment, unit or ship to which the depositor belonged, or the Committee of Adjustment, as the case may be, may send a requisition to the authorised officer of the accounts office where the account stands for payment of the eligible amount to the Commanding Officer or the Committee of adjustment.

(2)The requisition under sub-rule (1) may be made under section 3 or section 4 as the case may be of the Army and Air Force (Disposal of Private Property) Act, 1950 (40 of 1950) in the case of a depositor belonging respectively to the Army or the Air Force, or under section 171 or section 1972 of the Navy Act, 1957 (62 of 1957) in the case of a depositor belonging to the Navy.

(3)The authorised officer of the accounts office shall be bound to comply with such requisition even though there is in force at the time of death or desertion of the depositor a nomination made in favour of any person.

(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.

(1)The closure of an account shall be permitted on its maturity:Provided that pre-mature closure of an account may be permitted if provided for in the Savings Scheme and subject to the conditions specified therein.

(2)Payment of eligible balance under sub-rule (1) shall be made, at the option of depositors or guardian or nominee or legal heir, as the case may be, through any of the following means; namely:-

(a)by transfer to the Savings Bank account of the payee,

(b)by a crossed cheque,

(c)by cash, if the amount is below the limit prescribed in this regard under the Income Tax Act, 1961.

(3)Pre-mature closure of an account shall be permissible as per the provisions of the Savings Scheme.

(1)Loans and partial withdrawals from an account shall be allowed where permissible under the provisions of a Savings Schemes, and shall be subject to the conditions specified therein.

(2)In case of an account opened on behalf of a minor or a person of unsound mind, loan or partial withdrawal shall be permitted to the guardian on furnishing the following certificate; namely:-"Certified that the amount sought to be withdrawn is required for the use and welfare of Shri/Smt./Master/ Kumari.................................. who is a minor/ a person of unsound mind/ a person incapable of operating his account due to physical infirmity and is alive on this......the day of..............(month), ..........(year)."

(3)In case of an account opened by a minor under sub-rule (1) of rule 4, the loan or partial withdrawal shall be permissible to the minor.

(4)A depositor suffering from physical infirmity, including blindness, that renders him incapable of operating his account, may avail the facility of loan or partial withdrawal through an individual authorised by him under rule 11.

- Any amount not due but erroneously paid to a depositor, guardian, nominee or any other person authorised by the depositor shall be recoverable by the Government in the same manner as the arrears of land revenue from such depositor, guardian, nominee, or any other authorised person, as the case may be.

- The forms prescribed for opening and operating the accounts are given in Schedule I.

- The fees shall be charged for rendering various services as specified in Schedule II of these rules.

(1)The Accounts Office shall be responsible for;

(a)opening of Accounts, accepting deposits, making payments, closing and transferring accounts under these rules and maintaining records thereof;

(b)providing services and facilities to the depositor as provided in these rules as well as in the provisions of the Savings Schemes.

(2)The Accounts Officer shall furnish such data, reports, information, documents and evidence as may be required, and facilitate inspection of records, as may be deemed necessary in relation to any account by the Central Government.

(3)The Accounts Officer shall create adequate technological infrastructure to carry out the provisions of these rules and those of various savings schemes, and to promote digital transactions by the depositors.

(4)If at any stage it is found that an account has been opened, or a deposit made, in contravention of the rules, the Accounts Office shall close the account forthwith and refund the amount deposited without any interest

(5)In case of any loss caused or liability incurred to the Government on account of non Implementation or wrong implementation of the provisions of the Act or any of the rules made thereunder, the Government Savings Bank concerned shall be liable to bear the entire liability which may so arise.

(6)The responsibility shall not vest with the Accounts Office under the following circumstances; namely:-

(a)for any fraudulent withdrawal by a person by obtaining possession of a passbook or savings certificate or the cheque book while in the custody of the depositor, and where the Accounts Office has applied all due diligence and caution while making such payment.

(b)for any act, whatsoever, committed by a person or agent duly authorised by the depositor to act on his behalf with respect to the operation of an account.

(c)for any action taken in good faith by the Authorised Officer of the Accounts Office.

- In respect of a question or a matter relating to any of the Savings Scheme, prior to the date of commencement of these rules, the provisions of the Post Office Savings Bank General Rules, 1981 shall apply.

(1)The Post Office Savings Bank General Rules, 1981; the Post Office Savings Certificates Rules, 1960; and the Public Provident Fund Scheme, 1968 are hereby repealed.

(2)Notwithstanding such repeal, anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules.

- If any question arises relating to the interpretation of these rule or any rule or provision of a Savings Scheme, the Department of Economic Affairs, Ministry of Finance shall be the competent authority to interpret the same and such interpretation shall be final and binding.

- Where the Central Government is satisfied that the operation of any of these rules or of any provision of a savings schemes causes undue hardship to a depositor or depositors of an account, it may, by order, for reasons to be recorded in writing, relax the requirements of that provision in a manner that is not inconsistent with the provisions of the Act.Government Savings Promotion General Rules, 2018

Forms to be used for operation of an account

1. GSPR-1	Opening of Account
2. GSPR-2	Pay in slip
3. GSPR-3	Loan/Withdrawal Form
4. GSPR-4	Pass Book
5. GSPR-5	Application for Transfer of Account
6. GSPR-6	Application for Extension of Account
7. GSPR-7	Application for Pledging of Account
8. GSPR-8	Application for Premature closure of Account
9. GSPR-9	Application for Final Withdrawal & Closure
10. GSPR-10	Form for making nomination or Change orCancellation of nomination

11. GSPR-11	Claim Form (Deceased)
12. GSPR-12	Form for authorisation of operation of account
13. GSPR-13	Affidavit
14. GSPR-14	Letter of disclaimer
15. GSPR-15	Bond of Indemnity

Government Saving Promotion General Rules 2018.

Fee to be charged for Services

(a)

(i)Issue of duplicate pass book - L 50.

(ii)Issue of statement of account or deposit receipt - L 20 in each case.

(iii)Issue of pass book in lieu of lost or mutilated certificate - Rs. 10 per registration.

(b)Cancellation or change of nomination - L 50

(c)Transfer of account - L 100

(d)Pledging of account - L 100

(e)Issue of cheque book in Savings Bank Account - No fee for upto10 leafs in a calendar year and thereafter at L 2 per cheque leaf.

(f)Charges on dishonour of cheque - L 100

Tax as applicable on the above service charges shall also be payable.Form -1(See Rule 5 of Government Savings Promotion Rules, 2018)Application for opening an account under National Savings Schemes.

ToThe Postmaster/Manager........................................................................Sir,

Paste photograph of applicant/s

I/We ......................... (Applicant/guardian) hereby apply for opening of an account under______________________________________(Name of the scheme in your Post Office/Bank. I/We tender herewith Rs ......................../- (Rs .....................................) in cash/Cheque/DD. No. ............................. date ...................... as initial deposit. My/our particulars are as under:-

1.	Name of FirstDepositorHusband/Father/mother’s name orGuardian appointed by CourtDate of Birth	............................................................................................................................ ....................(DD / MM / YYYY )(In words)..................................................
2.	Name of SecondDepositorHusband/Father/mother’s nameDate of Birth	….................................................................….................................................................….................................................................(DD / MM / YYYY )(In words)……………………………………………
3.	Name of ThirdDepositorHusband/Father/mother’s nameDate of Birth	….................................................................….................................................................….................................................................(DD / MM / YYYY )(In words)….................................................................
4.	Name of FourthDepositorHusband/Father/mother's nameDate of Birth	............................................................................................................................………..……… ………………(DD / MM / YYYY )(In words)……………………………………………
5.	Aadhar Number
6.	Permanent Account Number (PAN)
7.	Present AddressPermanent Address	..........................
8.	Contact details	Telephone Number.........................Mobile Number...................Email ID ...........................
9.	Type of Account	Single or Joint or through Guardian for Minor orperson of unsound mind or blind or differently abled throughauthorized person.
10.	(*)Details of BirthCertificate (Applicable in caseof minor account and SukanyaSamriddhi A/c)a) Certificate No.b) Date of Issuec) Issuing authority	………………………………………………………......................................................................................................................................................................
11.	(*) Name of Guardian (Natural/Legal)(In casethe account is opened onbehalf of a Minor/person of unsoundmind)	..........................................
12.(*)	(*) Aadhaar number ofparent/guardian(Copy may be enclosed)(b) Permanent AccountNumber (PAN)Applicable in case of Minor accounts	..........................................................................
13.	Details of other KYC documents attached	1. Proof ofidentification ......................................2. Address proof....................................

(The following documents are accepted as officially valid documents for the purpose of identification and address proof:

14. The operation ofthe account will be: -(In case of joint account)	(a) By all theholders together or the surviving holder/s.(b) By either of the holder/s, or the survivingdepositor/s,
15. My/our specimen Signatures
1..............................	2........................................................	3.,.................................
(Name)....................................................................................................................................
1........................	2.........................................................	3...................................
(Name)....................................................................................................................................
1.............................	2.......................................................	3...................................
(Name)....................................................................................................................................
1.............................	2.......................................................	3...................................
(Name)....................................................................................................................................

I hereby undertake to abide by the scheme provisions and Government Savings Promotion rules-2018applicable on National Savings Schemes and amendments issued thereto from time to time.Signature or thumb impression of applicant/guardianDate: ...................

S.No.	Name of Scheme	Date of opening of account	Amount deposited	Customer Identification Number	Account number	Name of Post office/Bank
1.	Public Provident Fund (PPF)
2.	Sukanya Samriddhi Account (SSA)
3.	National Savings Monthly Income Account (MIS)
4.	Senior Citizen Savings Scheme (SCSS)

Nomination

As the nominee(s) at Serial No.(s)...........................................specified above is/are minor(s), I appoint Shri/Smt/Kumari........................................................S/o,D/o,W/o...................................................... ................................Address...................................................................................................... ...............................................................................to receive the sum due under the said account in the event of my death during the minority of the nominee(s).

Name & Address.....................................................

Name & Address.....................................................Signature or thumb impression of applicant or guardianPlace:Date:For use of Post Office/BankThe account has been opened in the name of.......................................on..........................with initial deposit of Rs..............................................under.....................................................(name of the scheme) vide Account No.__________________________ dated______________________________. Customer identification Number...................................... Nomination has been registered vide No. ..........................................dated...............................................Signature and seal of competent authority.Form-2(See Rule 5 of Government Savings Promotion Rules, 2018)Pay-in-slip

Deposit(Counterfoil)Name of the SavingScheme...............................................	Deposit (Pay in)Name of the Saving Scheme.........................................................................
Name of the Post Office. /Bank Branch..................................................................................	Name of the Post Office//Bank. Branch....................................................................
Account No. :.............................................................	Account No. ....................................	Date :.............................................................
Date :...........................................................................	Paid into the credit of...............................................................................
Paid into the credit of.....................................................	Rupees In words....................................................................................................................................................................................................................................................Rs. inFigures..........................................................................................................Being deposit orrefund or fee for..........................................................................................
Rupees........................................................................Being deposit orrefund or fee for.............................................
By ChequeNo. ............Dated:.......................DrawnOn........................................................................................	By CashDetails	By/ChequeNo.......Dated.............. . ..........................DrawnOn...................................................................................	Cash Details :......................................................................
Depositor Name &Address:...........................................................................................................................	DepositorName.................................................................Address.........................................................................................................Contact...................................Signature................................
Seal/date Stamp	(Subject to realisation)
SBAssistant/Cashier..............................................	Seal/date Stamp	SB Assistant/Cashier..........................................

Form -3(See Rule 20 of Government Savings Promotion Rules, 2018)Application for Loan/WithdrawalTo,The Postmaster/Manager..................................................................................................................Sir,I/We .......................................................................(Depositor/guardian) hereby apply for loan/withdrawal from my/our account as per details below: -Name of Scheme:....................................................................................................................Account Number:........................................................................................Amount of Loan/withdrawal applied...........................................................*Certified, that the amount sought to be withdrawn/loan to be availed is required for the use of.............................................who is alive and still a Minor.

orPlease issue a Demand Draft/account payee chequeorPlease pay in cash (applicable if the amount is below permissible limit of cash payment).

Necessary documents as applicable are attached as under: -

Date: -______________Signature or thumb impression of Depositors---------------------------------------------------------------------------------------- Attested By__________________(Attestion is applicable in case of thumb impression)For office use onlyPayment detailAmount available in Account Rs ._____________________________________Date of Initial Subscription __________________________________________Date on which last withdrawal/loan was allowed _________________________Total Amount granted for withdrawal/loan Rs ._________________(In figures)(In words)________________________________________________________

Date Stamp	Signature of Postmaster/Manager
--------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------

Acquittance(to be filled by depositor)Received Rs ._____________(In figures)______________________ (in words) By cash/cheque/DD bearing no...........................................dated....................../by transfer to Account No. ...............................DateSignature/thumb impression of Depositors(Cover Page)Form -4(See Rule 18 of Government Savings Promotion Rules, 2018)Pass Book__________________________(Name of the scheme)

Name and address of Post office/Bank branch
Account Number

Page No.1Particulars

Name and address of the Accounts office
Name and address of Depositor/s
Name of Scheme
Type of Account	Single or Joint-A or Joint-B or account onbehalf of minor
Account Number
Date of opening
Date of Maturity
Date of Birth (in minor's account or wherenecessary)
Nomination registration number
Customer Identification number
Name and CA number of authorized agent ifapplicable

SealSignature of the Postmaster/Manager

Date	Particular of transactions	Debit	Credit	Balance	Stamp and Signature

On Back of cover page(Major provision of the scheme)Form -5(See Rule 13 of Government Savings Promotion Rules, 2018)Application for transfer of account under National Savings SchemeTo,The Postmaster/Manager..................................................................................................................Sir,I/we request that my/our Account Number__________________________under_________________________(Name of the Scheme) with deposit/credit balance of Rupees______________________(in words)________________________________________standing on the books of the________________________________(Name of Account office) may be transferred to the books of the__________________________(Name of Account office).

Three specimen signatures are given below: -Dated: ........................Signature of Depositor/sSpecimen SignatureName and address of the Depositor/s

Countersigned by Postmaster/Manager

AcknowledgementReceived application for transfer of .................................................................(Name of scheme) Account No. ................................... in the name of ....................................................standing on books of the ................................................. (Name of Account office) with balance of Rs.................................(Rupees....................................................................................................... only). The particulars/ entries in the Passbook/deposit receipt/statement of account have been checked and the same is returned to the account holder/s.

SealDate
	Postmaster/Manager Signature	...........................................
Stamp
	Name of Account office	...........................................

Form -6(See Rule 4 of Government Savings Promotion Rules, 2018)Application for extension of account under National Savings SchemeTo,The Postmaster/Manager..................................................................................................................Sir,

Date	Signature of the Depositor/s
Place	(Name and address)
-----------------------------------------------------------------------------------------------------------------------------

For the use of Accounts OfficeThe account no. ......................... which was opened on ................. with Rs...................... (Rupees........................................................) under__________________(Name of scheme) and matured on ........................, has been extended for a period of ______ years with effect from .................... to ......................under rule..............of the.....................scheme.Necessary entries have been made in the records and pass book/deposit receipt/ statement of account.Signature of Postmaster/ManagerDateSealForm -7(See Rule16 of Government Savings Promotion Rules, 2018)Application for pledging of account under National Small Savings SchemeToThe Postmaster/Manager.............................................Sir,

Particulars of Account

Account number	Date	Name of Account office	Amount

The authority mentioned above has agreed to accept the pledge. A pledge acceptance duly signed by the competent authority as pledgee is attached.

Dated : ............................................	Signature of Depositor
	Address.....................

For office use onlyAccount number__________________ has been pledged vide registration no....................................dated....................... and necessary entries have been marked in the record. Passbook/deposit receipt/statement of account has also been marked with pledge and returned to the account holder.Signature of Post Master/ManagerSealForm -8(See Rule 19 of Government Savings Promotion Rules, 2018)Application for premature closure of account under National Savings SchemeTo,The Postmaster/Manager..................................................................................................................Sir,

orPlease issue a Demand Draft/account payee chequeorPlease pay in cash (applicable if the amount is below permissible limit)

Date: -______________	Signature or thumb impression of Depositor/s
........................................................................................................................

(Thumb impression of the depositor should be attested by a person known to the accounts office)For office use onlyPayment detailEligible balance in Account ._______________________________________Less Penalty amount ._____________________________________________Total Amount to be paid .________________________________(In figures)(In words)________________________________________________________

Date Stamp	Signature of Postmaster/Manager
.............................................................................................................................................................................................................................................................

Acquittance(to be filled by account holder/ messenger)Received Rs ._____________(In figures)______________________ (in words) By cash/cheque/DD bearing No.)__________________dated_____________/by transfer to Account No______________________________________________DateSignature/thumb impression of Depositor/sForm -9(See Rule 19 of Government Savings Promotion Rules, 2018)Application for closure of account under National Savings Scheme

Name of Post Office/Bank__________________________	Date___________________
Name of Scheme_______________________________	Account Number___________________________

orPlease issue a Demand Draft/account payee chequeorPlease pay in cash (applicable if the amount is below permissible limit).Signature or thumb impression of depositor/s(Thumb impression should be attested by a person known to Accounts office)Payment Order(For office use only)Date ................................Payment detailPrincipal amount Rs._____________________(+) Interest due Rs. _____________________________________________(-) Recovery of overpaid interest Rs._______________________________________________________Deduction if any Rs_____________________________________________Total Amount due Rs_____________________________________________Pay Rs.____________________(in figurers)_____________________________________(in words)DateSignature of Postmaster/ManagerAcquittance(to be filled by depositor)Received Rs ._____________(In figures)______________________ (in words) By cash/cheque/DD bearing no...........................................dated....................../by transfer to Account No...............................DateSignature/thumb impression of Depositor/sForm -10(See Rule 14 of Government Savings Promotion Rules, 2018)Application for cancellation or variation of nomination in an account under National Savings Scheme

Name of the Post Office/Bank.............................	Account No..................................................
Name of the scheme____________________

ToThe Postmaster/Manager............................................................................................................

S.No.	Name(s) of the nominee(s) and relationship	Full address (s)	Aadhar Number of nominee/s	Date of birth of nominee in case of minor	Share of entitlement	Nature of entitlement Trustee or owner

The above nomination will have the effect marked belowThis nomination supersedes the previous nomination made in respect of the said account with registration number_____________________ date____________________.orNo nomination has been previously made in respect of the said account.The passbook/deposit receipt/statement of account is enclosedSignature or thumb impression of depositor(s)(Thumb impression should be attested by a person known to the Accounts office)Witnesses

For office use onlyNomination registered at Serial Number________________________.DateSignature and Seal of Postmaster/ManagerForm -11(See Rule 15 of Government Savings Promotion Rules, 2018)Application for settlement of an account of the deceased depositor by nominee or legal heirs under National Savings SchemeToThe Postmaster/Manager...................................

In support of the claim, I hereby submit the following documents : -

Signature/thumb impression of Claimant/sAddress__________________________(Thumb impression should be attested by a person known to the Accounts office).Date ................................(*) To be produced by legal heirs, in the absence of nomination for claims upto Rs.5 lakh.(**) Strike off if there is a valid nomination.(***) Strike off if not applicableFor office use onlyWithdrawal of Rs.___________________(Rupees_________________________________only) is sanctioned.Signature of Postmaster/ManagerDateAcquittance(to be filled by claimant/s)Received Rs ._____________(In figures)______________________ (in words) By cash/cheque/DD bearing no...........................................dated....................../by transfer to Account No............................... in full settlement of my/our claim.DateSignature/thumb impression of claimant/sForm -12(See Rule 11 of Government Savings Promotion Rules, 2018)Letter of authority to open or operate an account under National Savings Schemes on behalf of depositor suffering from physical infirmity including blindnessToThe Postmaster/Manager......................................SirI/we_________________________________depositor of account number________________________ under______________________(Name of scheme) hereby authorize Sh./Smt./Ms.________________________ w/o,s/o,d/o___________________in whom I confide and whose photograph and signature are attested below to operate the said account for the following purposes.

1.2.3.4.Specimen signature of authorised person1.2.3.

Pastephotograph ofauthorisedperson

..................................	..................................
Signature of Witness	Signature or thumb impression of Depositors

(Thumb impression should be attested by a person known to the Accounts office).Name & Address:DateForm -13(See Rule15 of Government Savings Promotion Rules, 2018)AffidavitTo,The Postmaster/Manager..................................................................................................................Sir,

(1)That I/we am/are the only heir(s) of late........................................... (deceased depositor) who died at.......................on.......................................... I/We alone represent the estate of late ..........................................................(deceased depositor).

(2)That late........................................................ (deceased depositor) did not leave any will and therefore I/we am/are the only successor(s) to the estate of the said deceased depositor/s.

1. ................................................(Signature)2.3.4.
	Deponents

Verification: I/we, the above named deponents do hereby verify on solemn affirmation in.............. Name of Place) that the contents of this affidavit are true to my/our knowledge and nothing material has been concealed.Dated: -

1. ................................................(Signature)2.3.4.
	DeponentsAttested

Oath Commissioner/Notary PublicForm -14(See Rule15 of Government Savings Promotion Rules, 2018)Letter of disclaimerTo,The Postmaster/Manager..................................................................................................................Sir,

(1)That late ............................................................................(deceased depositor) died intestate on..................................... Leaving behind us as his/her only heirs.

(2)That I/we...........................................heirs of late.................................................(deceased depositor) for ourselves and on behalf of our heirs, executors, representatives and assigns do hereby relinquish our claims to the balance of Rs................................ payable to the heirs of late...................................................(the deceased) which may be credited to the account sought by Mr./Ms..................................................(claimant). our ....................................(mention relation). We have no objection whatsoever in the balance in the above referred account No........................................together with interest, if any, accrued thereon being paid by the Bank to said Mr./Ms................................................(claimant)

DeponentsVerification: I/we, the above named deponents do hereby verify on solemn affirmation that the contents of this affidavit are true to our knowledge.Dated: -DeponentsI identify the deponent(s) who is/are personally known to me and who has/have signed in my presence.Dated: -AttestedOath Commissioner/Notary PublicForm -15(See Rule15 of Government Savings Promotion Rules, 2018)Letter of indemnityTo,The Postmaster/Manager..................................................................................................................Sir,

Signed and delivered by the above named heir/heirs of the deceased.Signed and delivered by the above named sureties

Name(s) of the nominee(s) and relationship

Full address (s)

Aadhaar number of nominee

Date of birth of nominee in case of minor

Share of entitlement

Nature of entitlement Trustee or owner