Section 6 in The Government Savings Promotion Act, 1873
6. Security for due administration .-The Secretary of [a Government Savings Bank] may take such security as he thinks necessary from any person [to whom he pays any money under sub-section (4) of section 4-A ] [ Substituted by Act 45 of 1959, Section 5, for " to whom he pays any money under section 4" (w.e.f. 18.9.1959).] the due administration of the money so paid, and he may assign the said security to any person interested in such administration.
