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Union of India - Section
Section 14 in The Electoral Bond Scheme, 2018
14. Trading of bonds.
- The bonds shall not be eligible for trading.Annexure IName of Authorised Bank: State Bank of India[refer clause 2 (b)]List of Issuing Branches: [refer clause 2 (c)]| S.No. | State | Bcode | Branch Name |
| 1 | Andhra Pradesh | 952 | Visakhapatnam |
| 948 | Vijayawada | ||
| 2 | Andaman & Nicobar | 156 | Port Blair |
| 3 | Arunachal Pradesh | 6091 | Itanagar |
| 4 | Assam | 78 | Guwahati |
| 5 | Bihar | 152 | Patna Main Branch |
| 6 | Chandigarh | 626 | Chandigarh Main Branch |
| 7 | Chhatisgarh | 461 | Raipur |
| 336 | Bilaspur | ||
| 8 | Dadar & Nagar Haveli | 6586 | Silvassa |
| 9 | Daman & Diu | 514 | Daman |
| 10 | Delhi | 691 | New Delhi Main Branch |
| 11 | Goa | 509 | Panaji |
| 12 | Gujarat | 1355 | Gandhi Nagar |
| 301 | Ahmedabad | ||
| 13 | Haryana | 645 | New Colony Gurgaon |
| 14 | Himachal Pradesh | 718 | Shimla |
| 15 | Jammu& Kashmir | 2295 | Badami Bagh Br Srinagar |
| 657 | Jammu | ||
| 16 | Jharkhand | 167 | Ranchi |
| 17 | Karnataka | 813 | Bangalore Main Branch |
| 846 | Hubli | ||
| 18 | Kerala | 941 | Thiruvananthapuram Main |
| 19 | Lakshadweep | 5080 | Kavaratti |
| 20 | Madhya Pradesh | 1308 | Bhopal Main Branch |
| 377 | Gwalior Main Branch | ||
| 21 | Maharashtra | 300 | Mumbai Main Branch |
| 432 | Nagpur | ||
| 454 | Pune Main Branch | ||
| 22 | Manipur | 92 | Imphal |
| 23 | Meghalaya | 188 | Shilong |
| 24 | Mizoram | 1539 | Aizawl |
| 25 | Nagaland | 214 | Kohima |
| 26 | Odisha | 41 | Bhubaneshwar |
| 59 | Cuttack | ||
| 27 | Puducherry | 900 | Puducherry |
| 28 | Punjab | 674 | Ludhiana |
| 29 | Rajasthan | 656 | Jaipur Main Branch |
| 659 | Jodhpur | ||
| 30 | Sikkim | 232 | Gangtok |
| 31 | Tamilnadu | 800 | Chennai Main Branch |
| 827 | Coimbatore | ||
| 32 | Telangana | 916 | Secunderabad |
| 5324 | Nizamabad | ||
| 847 | Hyderabad Main Branch | ||
| 33 | Tripura | 2 | Agartala |
| 34 | Uttar Pradesh | 125 | Lucknow |
| 86 | Gorakhpur | ||
| 102 | Jhansi | ||
| 602 | Agra Main Branch | ||
| 35 | Uttarakhand | 630 | Deharadun Main Branch |
| 36 | West Bengal | 1 | Kolkata Main Branch |
| 184 | Siligudi |
| Application Form For Electoral Bonds___________(Year) | ||||||
| Name Of Issuing Bank: | Name Of Branch: | |||||
| Date | ||||||
| Modeof Subscription | Cheque/DD | Electronic Transfer | ||||
| Details Of Cheque/dd/ | Dated | |||||
| Amount In Figures: | Amount In Words: | |||||
| Denomination & Number Of Electoral BondsRequired (In Denomination Of Rs. 1000, Rs. 10,000, Rs. 1,00,000,Rs. 10,00,000 And Rs. 1,00,00,000) | ||||||
| Pan No. / Tan No.As Applicable | ||||||
| Applicant Status (As Per Clause 3(A) f TheNotification No ....... Dated ............) | Individual | Huf | Company | Firm | Charitable Trust | Others |
| Applicant (S) Details (In Block Letters) | ||||||
| First/ Sole Applicant's Name In Full: | ||||||
| Details Of Identity: (Passport, Aadhaar/voterId) | ||||||
| Second Applicant's Name In Full:(Name Of More Applicant's Can Be Added, IfSituation So Demands) | ||||||
| Details Of Identity: (Passport, Aadhaar/voterId) | ||||||
| First / Sole Applicant's Address In Full: | ||||||
| Contact Details :Phone/ Fax:Email: | ||||||
| Declaration: I/ We hereby declare and undertakethat(i) The information furnished in the applicationform is correct in all respects.(ii) I have read and understood the details ofinformation for the buyer of the Electoral Bonds as well as therights and duties of the Electoral Bond holder. | ||||||
| Signature1st Appliant | Signature2nd Applicant | |||||
| In Case Of Thumb Impression, Attestation By TwoWitnesses: | ||||||
| 1st Witness (Details) | 2nd Witness (Details) | |||||
| Huf Decalaration :I, ____________________residing At The AddressGiven Against First Applicant, Do SolemnlyAffirm That I Am The Karta Of The Hindu Undivided Family AndAs Such Have FullPowers To Purchase And Other Wise Deal In The Electoral BondsStanding In The NameOf The Huf.Specimen Signature For And On Behalf Of The Huf (Name Of TheHuf):Place ___________Date_____________Signature of the Karta | ||||||
| For Office Use | ||||||
| Date of receipt of application | BLA No./ CIF No. | HUF status(Y/N) | Any other information |
| Item | Electoral Bond |
| Who can buy | (1) The Bond underthis Scheme may be purchased by a person, who is a citizen ofIndia or incorporated or established in India.(2) A person being an individual can buy bonds,either singly or jointly with other individuals. |
| Limit of Investment | None |
| Form of Electoral Bonds | Non-refundable banking instrument, in physicalform |
| Interest Option | No interest shall be payable |
| Life of Electoral Bond | To be encashed within fifteen days from dateof issuance. |
| Tradability | Not tradable. |
| Loans From Banks Against Security of theseElectoral Bonds | Not permitted. |
| Application Forms | Available at designated branches of authorisedBanks. |
| Encashment | Only the political parties registered undersection 29A of the Representation of the People Act, 1951 (43 of1951) and secured not less than one per cent of the votes polledin the last general election to the House of the People or theLegislative Assembly, as the case may be, shall be eligible toreceive the bond. |