Section 9(5) in The National Small Savings Fund (Custody and Investment) Rules, 2001
(5)In case the investment is being made in the State Government securities, the Chief Controller of Accounts, Ministry of Finance shall on receipt of the sanction referred to in the sub rule (4), issue an advice on the Reserve Bank of India, Central Accounts Section, Nagpur authorising them to debit the Central Government account for the specified amount. Simultaneously, Chief Controller of Accounts will account for the amount of the advice issued in his books by debiting the National Small Savings Fund) account "(8007 - Investments of National Small Savings Fund) per contra credit to 8658 - Suspense Accounts/110/Reserve Bank Suspense - Central Accounts Office". On receipt of the confirmation of the transaction from Reserve Bank of India, Chief Controller of Accounts shall clear the Suspense Head by reversing the entry and crediting "8675 - Deposits with Reserve Bank."
