Section 12(2) in The Government Savings Certificates Act, 1959
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the form of application for savings certificates and the issue and discharge of such certificates ;(b)the maximum limits of holdings;(c)the conditions as to payment of interest or discount relating to any class of savings certificates and the recovery of any interest paid on any amount held in excess of the maximum limits in the same manner as an arrear of land revenue or in any, other manner;(d)the transfer and conversion of savings certificates and the fees to be levied in respect thereof ;(e)the replacement of savings certificates mutilated, lost or destroyed and the fees payable in respect thereof ;(f)the form of nominations, the manner in which and the conditions subject to which nominations may be made and the registration of nominations ;(g)the manner in which any person may be appointed for the purposes of sub-section (3) of section 6 ;(h)the variation or cancellation of nominations and the registration of such variations or cancellations ;(i)the fees that may be levied for registration, variation or cancellation of nominations;(ia)[ the limit under sub-section (4) of section 7;] [Inserted by the Government Savings Laws (Amendment) Act (56 of 1985), S.3, (4-9-1985) ](j)any other matter which has to be, or may be prescribed.
