Section 7 in Government Savings Promotion General Rules, 2018
7. Mode of deposit.
(1)A deposit in an account may be made;(i)in cash in Indian rupees; or(ii)by means of a crossed Cheque, a Demand Draft or a Pay Order drawn in favour of the authorised Officer of the accounts office; or(iii)by submitting a signed withdrawal Form in respect of a savings account standing in the same Accounts Office; or(iv)by electronic transfer permitted by the Reserve Bank of India in respect of similar transactions in commercial banks.(2)In case of deposit by means of a cheque, the date of realisation of the cheque shall be the date of deposit.(3)Each deposit except that made through online shall be accompanied by a duly filled in deposit form as may be prescribed by the Government Savings Bank and the counterfoil of the deposit form shall be returned to the depositor duly receipted by the Accounts office.(4)Where the deposit is made by means of an outstation cheque or instrument, collection charges, as applicable, shall be payable by the Depositor on actual basis, either by debit to the Savings account of the depositor or in cash against a proper receipt.
