Section 4 in The Sukanya Samriddhi Account Rules, 2016
4. Opening of Account.
(1)The Account may be opened by the guardian in the name of a beneficiary who has not attained the age of ten years as on the date of opening of the Account:Provided that nothing in these rules shall affect a beneficiary born on or after the 2nd December, 2003, whose Account was opened on or before the 2nd December,2015.(2)Every beneficiary shall have a single Account under these rules.(3)An application for opening of an Account in the Post Office or the Bank under these rules shall be accompanied with the birth certificate of the beneficiary in whose name the Account is to be opened, along with other documents relating to identity and residence proof of the guardian.(4)An Account under these rules shall be opened for a maximum of two girl children in one family:Provided that more than two Accounts may be opened for girl children in a family if such children are born in the first and/or in the second order of birth, on production of a certificate to this effect from the competent medical authority regarding the birth of such multiple girl children in the first two orders of birth in a family:Provided further that the above proviso shall not apply to girl children of the second order of birth if the first order of birth in a particular family results in two or more surviving girl children.
