Section 5(1) in The Post Office Savings Bank General Rules, 1981
(1)Deposit in a Post Office Savings Bank may be made (i) in cash (ii) by cheque or a demand draft drawn in favour of the depositor or the Postmaster and crossed generally or specially in favour of the Post Office Savings Bank or (iii) by surrender of Indian Postal Orders or Postal Orders issued by British authorities, and deposit may also be made by means of:-(a)a pay order;(b)an income-tax refund voucher or income tax refund order;(c)an interest warrant issued by the Reserve Bank of India on Defence Deposit Certificate or installment of an Annuity Certificate;(d)withdrawal or discharge of any amount payable on an account or savings certificate held by the depositor.(e)Dividend warrants, interest warrants and refund orders issued by the companies/financial institutions.
