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Union of India - Section

Section 13 in The Public Provident Fund Scheme, 1968

13. Power to relax.

- When the Central Government is satisfied that the operation of any of the provisions of this Scheme causes undue hardship to a subscriber, it may, by order for reasons to be recorded in writing, relax the requirements of that provision in a manner not inconsistent with the provisions of the Act.FormsForm A[See sub-paragraph (1) of paragraph 4]Serial No................Application for opening a Public provident Fund, Account under the Public Provident Fund Scheme, 1968.ToThe Agent/Manager,State Bank of..........I................ hereby apply for opening an account under the Public Provident Fund ,scheme, 1968, in my name/in the name of Kumar/Kumari.............. of whom I am the guardian and tender herewith Rs............ (Rupees............ in cash/cheque as the initial subscription.Permanent address of subscriber/guardianI agree to abide by the provisions of the Public Provident Fund Scheme, 1968, and amendments issued thereto from time to time.Account in the Name of a MinorDate of birth of minor.....................................Application's relationship with minor, if any,...............................
(i)I hereby declare that I am not maintaining any other Public Provident Fund Account.
(ii)I hereby declare that I am not maintaining any other Public Provident Fund Account, except an account on behalf of a minor or a Hindu Undivided Family or an association of persons.
Date........... Signature or thumb impression ofsubscriber/guardianAdditional specimen signatures
Note 1 :- Where an account is opened on behalf of a Hindu Undivided Family or an association of persons, the letters "HUF" or "Association", as the case may be, shall be added after the name of the subscriber.Note 2 :- Delete whichever is not applicable.For the use of Accounts OfficeThe account has been opened on----------with Rs.----------under Public Provident Fund Account No----------- --------------------------.Pass Book No-------------------------has been issued.
Date........... Accounts Officer
Counterfoil (1) Counterfoil (2)
Subscriber's CopyPublic Provident Fund Scheme, 1968. Agent's CopyName ofAgent----------------------------CodeNo----------------------------------Public Provident FundScheme, 1968.
Name of Accounts OfficeAccount No.------ Date------LedgerFolio-----Name of Subscriber-------Amount deposited(Cash/Cheque) Rs. Subscription-----------------LoanRepayment------------------Interest onLoan---------------------Fee--------------------------------Total----------------------------Rupees(inwords)----------------------------------------------------------------------------------------------- Name of Accounts OfficeAccount No.------ Date------LedgerFolio-----Name of Subscriber-------Amount deposited(Cash/Cheque) Rs. Subscription-----------------LoanRepayment------------------Interest onLoan---------------------Fee--------------------------------Total----------------------------Rupees(inwords)-----------------------------------------------------------------------------------------------
For Deposit OfficeAmount in figures :Cashier'sScroll No.Date Stamp of Deposit Officer CashierheadCashier/ Accounts Officer For Deposit OfficeAmount in figures :Cashier'sScroll No.Date Stamp of Deposit Officer CashierheadCashier/ Accounts OfficerN.B.This counterfoil may bescored out by subscribers not utilising the services of an agent.
Form BCentral[See sub paragraph (3) of paragraph 4]Name of Agent--------------------------Paper Toke No.---------------Code No.-------Public Provident Fund Scheme, 1968.Challan for deposit of money into Government Account-----------------(name of Accounts Office) Account No-----------------Date----------------Name of Subscriber-------------------Ledger Folio ------------------ Address---------------------------------------------------------------------------------------------
Cash Amount Rs Amount (in figures) Head of Govt. Account
100 x   Subscription '8006-Public Provident Fund'
50 x   Loan
20 x   Repayment
10 x    
5 x    
*Cheque/draft/ Postal Order Interest on Loan fee '2049-Interest Receipts'
Total      
* Bank/PO on which drawn -----------------Number--------------- Rupees (in words)------------By (Depositor's Signature)---------------------------------Cashier's Scroll No.---------------------- Transfer Scroll No.-----------------------Cashier----------------------- Scroll Clerk-----------------------------------Head Cashier------------- M.T. No --------------- Accounts Officer----------------------------Note (1) The cheque/draft should be in favour of the Accounts Office. The PPF Accounts No. should be indicated in brackets there after to ensure quick and proper adjustment.Note (2) In the case of deposits made by cheque/draft/ postal order, the counterfoils of the challan will be returned by the Accounts Office to the depositor on realisation of the proceeds.Form C[See sub-paragraphs (1) and (3) of paragraph 9]Application form for withdrawal under the Public Provident Fund Scheme, 1968.ToThe Agent/Manager,State Bank of -------------------------------------------I wish to withdraw from Public Provident Fund Account No........... a sum of Rs........... (Rupees.........). A period of............ years has expired from the end of the year in which the initial subscription was made.