Section 2 in The Sukanya Samriddhi Account Rules, 2016
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Account" means the Sukanya Samriddhi Account opened in accordance with the provisions of these rules;(b)"Account holder" means a person in whose name the Account is held;(c)"Act" means the Government Savings Banks Act, 1873 (5 of 1873);(d)"Bank" means any branch of a public sector or private sector commercial bank authorized by the Government to open an Account under these rules;(e)"beneficiary" means an eligible girl child who is a resident Indian citizen at the time of opening of the account and remains so till the maturity or closure of the Account;(f)"deposit" means the money deposited by the guardian or by the Account holder in an Account ;(g)"family" means a unit consisting of a person and his spouse (both or either of whom are alive or deceased) and their children, adopted or otherwise;(h)"financial year" means the period starting on the 1st of April and ending on the 31st of March;(i)"guardian" means natural or legal guardian of the beneficiary;(j)"Government" means the Government of India in the Ministry of Finance;(k)"interest rate" means the rate, as may be notified by the Government, to be applicable for a complete or part of the financial year;(l)"maturity" means maturity of an Account on completion of a period of twenty-one years from the date of its opening;(m)"post office" means any post office in India doing savings bank work and authorized to open an Account under these rules;(n)"notification" means a notification published in the Official Gazette;(o)"CBS" means Core Banking Solution platform or any other electronic platform which electronically connects all offices of a Bank and or the postal department simultaneously or in phases, for bringing speed, uniformity and ease in operational matters.
