Section 9 in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000
9. Types of accounts. - A Foreign Currency Account with an authorised dealer in India under these regulations may be opened, held and maintained--
(1)in the form of current or savings or term deposit account in cases where the account holder is an individual, and in the form of current account or term deposit account in all other cases:[Provided that the EEFC Account referred to in regulation 4, shall be opened, held or maintained in the form of an account in terms of such directions as may be issued by the Reserve Bank from time to time;] [Inserted by Notification No. G.S.R. 385(E) dated 8.5.2013 (w.e.f. 5.5.2000)](2)singly or jointly in the name of person eligible to open, hold and maintain such account.
