Section 6 in The Government savings Banks Act, 1873
6. Security for due administration.—The Secretary of any such Bank 1[or any officer empowered 2[under sub-section (4) of section 4A]] may take such security as he thinks necessary from any person 3[to whom he pays any money under sub-section (4) of section 4A] for the due administration of the money so paid, and he may assign the said security to any person interested in such administration.
