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Union of India - Act

The Government Savings Promotion Act, 1873

UNION OF INDIA
India

The Government Savings Promotion Act, 1873

Act 5 of 1873

Published on 28 January 1873
Commenced on 28 January 1873
[This is the version of this document from 28 January 1873.]
[Note: The original publication document is not available and this content could not be verified.]

The Government Savings Promotion Act, 1873(5 of 1873)Statement of Objects and Reasons.-The Object of this Bill, which is founded on Statute 26 and 27 Vic. c. 87, Section 30, is to legalize the repayment of moneys deposited in District Savings Banks by or on behalf of Minors, i.e., in the words of the Indian Succession Act, persons who have not completed the age of eighteen years.Such deposits are often made by fathers on behalf of their minor children and hardship is sometimes caused by the impossibility (as the law stands) of providing thereout for the maintenance, clothing and education of these Minors.[28th January, 1873][An Act to regulate and channelise the savings from general public into Government Savings Schemes.] [Substituted 'An Act to amend the law relating to Government Savings Banks' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.].{||-| The Act has been extended to the Union territories of Dadra and Nagar Haveli, Pondicherry and Laccadive, Minicoy and Amindivi islands by Regulations 6 of 1963, 7 of 1963 and 8 of 1965, respectively. These islands are now known as Lakshadweep, see Act 34 of 1973.This Act has been extended to the State of Sikkim with effect from 11.3.1992.|}Preliminary

1. Short title .-This Act may be called The Government Savings [Promotion] Act, 1873.

Local extent .-It extends to [the whole of India [* * *] [Substituted by A.O. 1950, for " all the provinces of India" . ].][* * *] [ The commencement clause repealed by Act 16 of 1874, Section 1 and Schedule, Part I.]

2. [ ***]

2. [ Act not to apply to deposits in Anchal Savings Bank [ Inserted by Act 3 of 1951, Section 3 and Schedule. The original Section 2 was repealed by Act 12 of 1873, Section 1 and Schedule, Part II.].-This Act shall not apply to any deposits made in the Anchal Savings Bank of the State of Travancore-Cochin, and, notwithstanding anything contained in this Act, any law in force in the said State immediately before the commencement of the Part B States (Laws) Act, 1951 (3 of 1951), relating to such deposits, shall continue to apply thereto as if that law had not been repealed.]

3. [ Definitions. [Substituted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]

- In this Act, unless the context otherwise requires, -

(a)"account" means an account opened under any of the Savings Schemes;

(b)"administrator" means an administrator as defined in clause (a) of section 2 of the Indian Succession Act, 1925;

(c)"Authorised Officer" means -

(i)in the case of a Post Office Savings Bank, an officer authorised by the Director General Posts; and

(ii)in the case of State Bank of India or a banking company or any other company or institution, an officer so authorised by State Bank of India or that banking company or that other company or that institution, as the case may be;

(d)"banking company" means a banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949;

(e)"depositor" means an individual by whom, or on whose behalf money has been deposited in a Government Savings Bank and "deposit" means the money so deposited;

(f)"executor" means an executor as defined in clause (c) of section 2 of the Indian Succession Act, 1925;

(g)"Government Savings Bank" means -

(i)a Post Office Savings Bank; or

(ii)State Bank of India or a banking company, or any other company or institution, as the Central Government may, by notification in the Official Gazette, specify for the purposes of this Act;

(h)"guardian", in relation to a minor or a person of unsound mind means -

(i)either of the parents;

(ii)where neither parent is alive or where neither or the only living parent is incapable of acting as such, a person entitled under the law for the time being in force to have the care of the property of a minor or a person of unsound mind, as the case may be;

(iii)legal guardian appointed by a court;

(i)"minor" means a person who has not attained the age of majority under the Indian Majority Act, 1875;

(j)"prescribed" means prescribed by rules made under this Act;

(k)"Savings Schemes" means the Government Savings Schemes, including Savings Certificates and Public Provident Fund Scheme, listed in the Schedule;

(l)"Schedule" means the Schedule annexed to this Act.

3A. Framing of Savings Schemes.

(1)The Central Government may, by notification in the Official Gazette, frame new Savings Schemes or amend or discontinue existing Savings Schemes to promote household savings in the country.

(2)The Central Government may, by notification in the Official Gazette, include or omit or amend Savings Schemes in the Schedule.

(3)The notification referred to in sub-section (1) may include any or all of the following provisions, depending on the design of such Scheme, namely: -

(a)the persons who shall be eligible to make deposit in a Savings Scheme;

(b)the terms and conditions subject to which deposit may be made;

(c)the manner of calculation, frequency of payment and rate of interest payable on the deposit;

(d)the maximum and minimum limits of deposit;

(e)premature closure, withdrawal of deposit, grant of loans against deposit and transfer of deposit;

(f)any other provision depending on the purpose and design of the Savings Scheme.

3B. Deposit by minor.

(1)A minor who has attained the age of ten years may open and operate an account in the Government Savings Bank, if so permitted under a Savings Scheme.

(2)Subject to the provisions of sub-section (1), the guardian of a minor may open and operate an account on behalf of the minor, till he becomes a major.]Deposits Belonging To The Estates Of Deceased Persons

4. [ Nomination by depositor

. - [(1) The depositors shall designate one or more individuals, as nominee or nominees, who shall be entitled, in the event of the death of the depositor of a single account, or all the depositors of a joint account, as the case may be, to receive the sum due, as an owner or a trustee, and to the extent, as may be specified by the depositor at the time of making nomination:Provided that if the depositor is a minor or a person of unsound mind, the nominee shall be designated by the guardian.]

(2)Any nomination referred to in sub-section (1) shall become void if the nominee predeceases, or where there are two or more nominees, all the nominees predecease, the depositor.

(3)Where the nominee is a minor it shall be lawful for the depositor to appoint in the prescribed manner any person to receive the deposit in the event of his death during the minority of the nominee.

(4)[ The transfer of deposit, if permitted under a Savings Scheme, shall automatically cancel a nomination previously made.] [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]

4A. Payment on death of depositor .-(1) If a depositor dies and there is in force at the time of the death of the depositor a nomination in favour of any person, the deposit shall be paid to the nominee.

(2)Where the nominee is a minor, the deposit shall be paid-

(a)in any case where a person has been appointed to receive it under sub-section (3) of section 4, to that person; and

(b)where there is no such person, to the guardian of the minor for the use of the minor.

(3)Where a deposit is payable to two or more nominees and either or any of them is dead, the deposit shall be paid to the surviving nominee or nominees.

(3A)[ Where the deposit belongs to a minor or to a person of unsound mind who dies and there is no nominee immediately before the date of commencement of Part I of Chapter VIII of the Finance Act, 2018, the deposit shall be paid to the guardian.]

(4)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 granted under the Indian Succession Act, 1925 (39 of 1925), is not within three months of the death of the depositor produced to the Secretary of the Government Savings Bank in which the deposit is, then-

(a)if the deposit does not exceed [such limit as may be prescribed] [ Substituted by Act 56 of 1985, Section 2, for " five thousand rupees" (w.e.f. 4.9.1985).][, the Secretary may pay the same to any person appearing to him to be entitled to receive it or to administer the estate of the [deceased in accordance with such procedure as may be prescribed.] [Substituted by Act 45 of 1959, Section 3, for Section 4 (w.e.f. 18.9.1959). ]

[***] [Omitted '(b)' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.][***]] [Omitted '(5) Nothing contained in this section shall be deemed to require any person to accept payment of a deposit, which is a time deposit, before it has become due.' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]

5. Payment to be a discharge .- [Any payment made in accordance with the foregoing provisions of this Act] shall be a full discharge from all further liability in respect of the money so paid:

Saving of right of executor. - [Nothing] [Substituted 'But nothing' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] herein contained precludes any executor or administrator, or other representative of the deceased, from recovering from the person receiving the same the amount remaining in his hands after deducting the amount of all debts or other demands lawfully paid or discharged by him in due course of administration.Saving of right of creditor. - [Every creditor] [Substituted 'And any creditor' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] or claimant against the estate of the deceased may recover his debt or claim out of the money paid under this Act, [* * *] [ The words and figures " or Act No. 26 of 1855" omitted by Act 45 of 1959, Section 4 (w.e.f. 18.9.1959).] to any person, and remaining in his hands unadministered, in the same manner and to the same extent as [if that person had obtained] [Substituted 'if the latter had obtained' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] letters of administration of the estate of the deceased.

6. Security for due administration .-The Secretary of [a Government Savings Bank] may take such security as he thinks necessary from any person [to whom he pays any money under sub-section (4) of section 4-A ] [ Substituted by Act 45 of 1959, Section 5, for " to whom he pays any money under section 4" (w.e.f. 18.9.1959).] the due administration of the money so paid, and he may assign the said security to any person interested in such administration.

7. Power to administer oath .-For the purpose of ascertaining the right of the person claiming to be entitled as aforesaid, the Secretary of [a Government Savings Bank] may take evidence on oath or affirmation according to the law for the time being relating to oaths and affirmations.

Penalty for false statements .-Any person who, upon such oath or affirmation, makes any statement which is false, and which he either knows or believes to be false or does not believe to be true, shall be deemed guilty of an offence under section 193 of the Indian Penal Code (45 of 1860).

7A. [ Power to call for information. [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]

- The Central Government through any designated authority, may call for such information, documents and evidence as it may deem necessary, in relation to any account, for carrying out the purposes of this Act.]

8. Deposit when excluded in computing Court-fees .-Where the amount of the deposit belonging to the estate of a deceased depositor does not exceed [the prescribed limit] such amount shall be excluded in computing the fee chargeable, under the Court-fees Act, 1870 (7 of 1870), on the probate, or letters of administration, or certificate (if any), granted in respect of his property:

Provided that the person claiming such probate or letters or certificate shall exhibit to the Court authorised to grant the same a certificate of the amount of the deposit in any Government Savings Bank belonging to the estate of the deceased. Such certificate shall be signed by the Secretary of such Bank, and the Court shall receive it as evidence of the said amount.

9. Act not to apply to deposits belonging to estates of European soldiers or deserters .-[ Repealed by the Government Savings Banks (Amendment) Act, 1959 (45 of 1959), section 7 (w.e.f.18-9-1959).]

Deposits Belonging To Minors

10. Payment of deposits to minor or guardian .-Any deposit made by, [or on behalf of, a minor] may be paid to him personally, if he made the deposit, or to his guardian [for the use of such minor] [Substituted 'for his use' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.], if the deposit was made by any person other than the minor, together with the interest accrued thereon.

The [receipt of the minor] [Substituted 'receipt of any minor' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] or guardian, for money paid to him under this section, shall be a sufficient discharge therefor.

11. Legalization of like payments heretofore made .-[ Repealed by the Government Savings Banks (Amendment) Act, 1959 (45 of 1959), section 7 (w.e.f. 18-9-1959).]

Deposits Belonging To Lunatics

12. Payment of deposits belonging to lunatics .-If any depositor becomes insane or otherwise incapable of managing his affairs, and if such insanity or incapacity is proved to the satisfaction of the Secretary of the [Government Savings Bank] in which his deposit may be, such Secretary may, from time to time, make payments out of the deposit to [guardian] [Substituted 'any proper person' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.], and the receipt of [such guardian] [Substituted 'such person' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.], for money paid under this section, shall be a sufficient discharge therefor.

Where a committee or manager of the depositor's estate has been duly appointed, [payments shall be made to] [Substituted 'nothing in this section authorises payments to any person other than' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] such committee or manager.

12A. [ [***] [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]

Any depositor who suffers from physical infirmity, including blindness may operate and make a deposit through any literate individual whom he authorises.]Deposits Made By Married Women

13. [ ***]

13. Payment of married women's deposits.-Any deposit made by or on behalf of a married woman, or by or on behalf of a woman, who afterwards marries, may be paid to her, whether or not[section 20 of the Indian Succession Act, 1925 (39 of 1925)] [ Substituted by Act 45 of 1959, Section 8, for " the Indian Succession Act, 1865 (10 of 1865), section 4" (w.e.f. 18.9.1959).]applies to her marriage; and her receipt for money paid to her under this section shall be a sufficient discharge therefor.

[MISCELLANEOUS [Substituted by Act 45 of 1959, Section 9 (w.e.f. 18.9.1959). ]

14. Protection of action taken in good faith .-No suit or other legal proceeding shall lie against the Secretary or any other officer of the [Central Government] in respect of anything which is in good faith done or intended to be done under this Act.

14A. [ Protection against attachment. [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]

- The amount standing to the credit of any depositor in the Public Provident Fund Scheme shall not be liable to attachment under any decree or order of any court in respect of any debt or liability incurred by the depositor.]

15. Power to make rules .-(1) The Central Government may, by notification in the Official Gazette, make [rules][for carrying out the purposes of this Act.

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-[***]

(b)[ the conditions as to interest or discount relating to deposits generally, or any class of deposits in particular;] [Substituted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]

(c)the non-accrual of interest on deposits when the maximum limits are exceeded and the recovery of any interest paid in excess in the same manner as an arrear of land revenue or in any other manner;

(d)the persons to whom and the manner in which deposits may be paid;

(e)the form of nominations, the manner in which, the persons in whose favour and the conditions and the restrictions subject to which, nominations may be made and the registration of nominations;

(f)the variation or cancellation of nominations;

(g)[ the fees that may be levied for discharge of any services under this Act;] [Substituted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]

(h)the manner in which any person may be appointed for the purpose of sub-section (3) of section 4;

(i)[ the limit and procedure under clause (a) of sub-section (4) of section 4A; [Substituted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]

(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.]

(3)[ Every rule made under this section shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or [in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid] [Substituted by Act 45 of 1959, Section 9 (w.e.f. 18.9.1959). ][, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.] [Substituted by Act 45 of 1959, Section 9 (w.e.f. 18.9.1959). ] [Substituted by Act 45 of 1959, Section 9 (w.e.f. 18.9.1959). ]

16. [ Repeal and savings. [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]

(1)The Government Savings Certificates Act, 1959 and the Public Provident Fund Act, 1968 are hereby repealed.

(2)Notwithstanding such repeal and without prejudice to the provisions contained in the General Clauses Act, 1897, with respect to repeals -

(a)anything done or any action taken or purported to have been done or taken, including any rule, notification, order or notice made or issued or any direction given under the repealed enactments shall be deemed to have been done or taken under the corresponding provisions of this Act;

(b)subject to the provisions of clause (a), any instrument executed or certificate issued, or anything done under or in pursuance of any repealed enactment shall, if is in force at the commencement of Part I of Chapter VIII of the Finance Act, 2018, continue to be in force in so far as it could have been executed, or issued or done under or in pursuance of such Part, shall have effect as if the same has been executed, issued or done under or in pursuance of the provisions contained in the aforesaid Part;

(c)all deposits made or accounts or certificates held under the repealed enactments shall be deemed to be deposits or holdings in the Savings Scheme made under the corresponding provisions of this Act; and

(d)any proceeding under the repealed enactments pending immediately before the commencement of Part I of Chapter VIII of the Finance Act, 2018 before any court shall, subject to the provisions of this Act, continue to be heard and disposed of by the said court.

(3)The repeal shall not pre-judicially affect the interest of depositors who, before the commencement of Part I of Chapter VIII of the Finance Act, 2018, made deposits or were issued certificates or made contribution to any scheme under the repealed enactments.The Schedule[See section 3A]This Act applies to the following Government Savings Schemes:

Part A – Existing Savings Schemes

1. Post Office Savings Account

2. National Savings Monthly Income (Account)

3. National Savings Recurring Deposit

4. Sukanya Samridhhi Account

5. National Savings Time Deposit (1 year, 2 years, 3 years and 5 years)

6. Senior Citizens' Savings Scheme

7. Savings Certificates -

(a)Kisan Vikas Patra (discontinued from 1st December, 2011 and restarted from 23rd September, 2014);

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