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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(10) in The Co-Operative Banks (Nomination) Rules, 1985

(10)The relevant duly completed Form of nomination or cancellation of nomination or variation of nomination filed with the co-operative bank shall be registered in the books of the co-operative bank.FORM DA 1Nomination Under Section 45-Za Read With Section 56 Of The Banking Regulation Act, 1949 And Rule 2(1) Of The Co-Operative Banks (Nomination) Rules, 1985 In Respect Of The Bank DepositsI/We ..................................................................nominate the following person(s) to whom in [name(s) and address(es)] the event of my/our/minor's death, the amount of the deposit, particulars whereof are given below, may be returned by ......................................................................................................(name and address of branch/office in which deposit is held)
DEPOSIT NOMINEE
Nature of Distinguishing No. Additional details, if any Name Address Relationship with depositor, if any Age If nominee is a minor, his date of birth
               
*2. As the nominee is a minor on this date, I/We appoint Shri/Smt./Kum ...................(name, address and age) to receive the amount of the deposit on behalf of the nominee in the event of my/our/minor's death during the minority of the nominee.Place:Date:....................................................................................**Signature(s)/Thumb-impression (s) of depositor(s)Name(s) and signature(s) and address(es) of witness(es)****Strike out if nominee is not a minor.**Where deposit is made in the name of a minor, the nomination should be signed by a person lawfully entitled to act on behalf of the minor.***Thumb-impression(s) shall be attested by two witnesses.FORM DA 2Cancellation Of Nomination Under Section 45-Za Read With Section 56 Of The Banking Regulation Act, 1949 And Rule 2(5) Of The Co-Operative Banks (Nomination) Rules, 1985 In Respect Of Bank DepositsI/We . .............................................................. hereby cancel the nomination made by me/us [name(s) and address(es)] in favour of ...................................................................in respect of...................................................(name and address) (give details of deposits)Place:Date:...............................................................*Signature(s)/Thumb-impression(s) of depositor(s)Name(s), signature(s) and address(es) of witness(es)***Where deposit is made in the name of minor, the cancellation of nomination should be signed by a person lawfully entitled to act on behalf of the minor.**Thumb-impression(s) shall be attested by two witnesses.FORM DA 3Variation Of Nomination Under Section 45-Za Read With Section 56 Of The Banking Regulation Act, 1949 And Rule 2(6) Of The Co-Operative Banks (Nomination) Rules, 1985 In Respect Of Bank DepositsI/We . .......................................................... hereby cancel the nomination made by me/us in [name(s) and address(es)] favour of .................................................................and hereby nominate the following person to (name and address) whom in the event of my/our/minor's death, the amount of the deposit, particulars whereof are given below, may be returned by ................................................................................(name and address of branch/office in which deposit is held)
DEPOSIT NOMINEE
Nature of Distinguishing No. Additional details, if any Name Address Relationship with depositor, if any Age If nominee is a minor, his date of birth
               
*2. As the nominee is a minor on this date, I/We appoint Shri/Smt./Kum ........................ .................................................................................to receive the amount of the deposit on behalf (name, address and age) of the nominee, in the event of my/ our/minor's death during the minority of the nominee.Place:Date:................................................................**Signature(s)/Thumb-impression(s) of depositor(s).Name(s), Signature(s) and address(es) of witness(es)****Strike out if nominee is not a minor.**Where deposit is made in the name of a minor, the cancellation of nomination should be signed by a person lawfully entitled to act on behalf of the minor.***Thumb-impression(s) shall be attested by two witnesses.FORM SC 1Nomination Under Section 45-Zc Read With Section 56 Of The Banking Regulation Act, 1949 And Rule 3(1) Of The Co-Operative Banks (Nomination) Rulfs, 1985 In Respect Of Articles Left In Safe Custody With Co-Operative BankI ............................................................................, nominate the following person to whom, in (name and address) the event of my/minor's death, the articles left in safe custody, particulars whereof are given below, may be returned by ......................................................................................................(name and address of branch/office in which the articles are left in safe custody)
ARTICLES NOMINEE
Nature of Distinguishing Mark or No. Additional details, if any Name Address Relationship with depositor, if any Age If nominee is a minor, his date of birth
               
*2. As the nominee is a minor on this date, I/We appoint Shri/Smt./Kum ........................... ........................................................................................to receive the said articles on behalf of the (name, address and age) nominee in the event of my/minor's death during the minority of the nominee.Place:Date:.................................................................**Signature(s)/Thumb-impression(s) of depositorName(s), signature(s) and address(es) of witness(es)****Strike out if nominee is not a minor.**Where articles are left in safe custody in the name of a minor, the nomination should be signed by a person lawfully entitled to act on behalf of the minor.***Thumb-impression(s) shall be attested by two witnesses.FORM SC 2Cancellation Of Nomination Under Section 45-Zc Read With Section 56 Of The Banking Regulation Act, 1949 And Rule 3(4) Of The Co-Operative Banks (Nomination) Rules, 1985 In Respect Of Articles Left In Safe Custody With Co-Operative BankI .......................................................................... hereby cancel the nomination made by me in (name and address) favour of ..........................................................in respect of the articles left by me in safe custody (name and address) with ........................................................................................................................................................ (name and address of branch/office in which the articles are left in safe custody) particulars whereof are given below :PARTICULARS OF ARTICLES
Nature of articles Distinguishing Mark or No. Additional detail, if any
     
........................................................*Signature(s)/Thumb-impression(s) of depositorPlace:Date:Name(s), signature(s) and address(es) of witness(es)***Where articles are left in safe custody in the name of a minor, the cancellation of nomination should be signed by a person lawfully entitled to act on behalf of the minor.**Thumb-impression(s) shall be attested by two witnesses.FORM SC 3Variation Of Nomination Under Section 45-Zc Read With Section 56 Of The Banking Regulation Act, 1949 And Rule 3(5) Of The Co-Operative Banks (Nomination) Rules, 1985 In Respect Of Articles Left In The Safe Custody With Co-Operative BankI ........................................................................... cancel the nomination made by me in favour (name and address) of ................................................................and hereby nominate the following persons to whom (name and address) in the event of my/minor's death, the articles left in safe custody, particulars whereof are given below, may be returned by ......................................................................................................(name and address of branch/office in which articles are left in safe custody)
ARTICLES NOMINEE
Nature of Distinguishing Mark or No. Additional details, if any Name Address Relationship with depositor, if any Age If nominee is a minor, his date of birth
               
*2. As the nominee is a minor on this date, I appoint Shri/Smt./Kum .................................. ........................................................................................to receive the said articles on behalf of the (name, address and age) nominee, in the event of my/minor's death during the minority of the nominee.Place:Date:.......................................................................**Signature(s)/Thumb-impression(s) of depositorName(s), signature(s) and address(es) of witness(es) ****Strike out if nominee is not a minor.**Where articles are left in safe custody in the name of a minor, the variation of nomination should be signed by a person lawfully entitled to act on behalf of the minor.***Thumb-impression(s) shall be attested by two witnesses.FORM SL 1Nomination Under Section 45-Ze Read With Section 56 Of The Banking Regulation Act, 1949 And Rule 4(1) Of The Co-Operative Banks (Nomination) Rules, 1985 By Sole Hirer In Respect Of Safety LockerI ..............................................................nominate the following person to whom in the event (name and address) of my/minors, death .........................................................................................................................(name and address of branch/office in which the locker is situated) may give access to the locker and liberty to remove the contents of the locker, particulars whereof are given below :
LOCKER NOMINEE
Nature of Distinguishing Mark or No. Additional details, if any Name Address Relationship with hirer, if any Age
             
...............................................................*Signature(s)/Thumb-impression(s) of hirerPlace:Date:Name(s), signature(s) and address(es) of witness(es) @***Where the locker is hired solely in the name of a minor, the nomination should be signed by a person lawfully entitled to act on behalf of the minor.**Thumb-impression shall be attested by two witnesses.FORM SL 1-ANomination Under Section 45-Ze Read With Section 56 Of The Banking Regulation Act, 1949 And Rule 4(2) Of The Co-Operative Banks (Nomination) Rules, 1985, By Joint Hirer In Respect Of Safety LockerI/We ..................................................................... nominate the following person(s) to whom [(name(s) and address (es)] in the event of the death of one or more of us ................................................................................ (name and address of branch/office in which ...................................may access to the locker and liberty to remove the contents of the locker, the locker is situated) particulars whereof are given below, jointly with the survivor or survivors of us.
LOCKER NOMINEE (S)
Nature of Distinguishing Mark or No. Additional details, if any Name Address Relationship with hirer, if any Age
             
..........................................................Signature(s)/Thumb-impression(s) of hirer(s)Place:Date:Name(s), signature(s) and address(es) of witness(es)**Thumb-impression(s) shall be attested by two witnesses.FORM SL 2Cancellation Of Nomination Under Sections 45-Ze And 52 Read With Section 56 Of The Banking Regulation Act, 1949, And Rule 4(5) Of The Co-Operative Banks (Nomination) Rules, 1985 In Respect Of Safety LockerI/We ......................................................................., hereby cancel the nomination(s) made by [name(s) and address(es)] me/us in favour of .....................................................................in respect of the safety locker, the [name(s) and address(es)] particulars whereof are given below :
LOCKER NOMINEE (S)
Nature of Distinguishing Mark or No. Additional details, if any Name Address Relationship with hirer, if any Age
             
....................................................................*Signature(s)/Thumb-impression(s) of hirer(s)Place:Date:Name(s), signature(s) and address(es) of witness(es)***Where the locker is hired solely in the name of a minor, the cancellation of nomination should be signed by a person lawfully entitled to act on behalf of the minor.**Thumb-impression(s) shall be attested by two witnesses.FORM SL 3Variation Of Nomination Under Sections 45-Ze And 52 Read With Section 56 Of The Banking Regulation Act, 1949 And Rule 4(6) Of The Co-Operative Banks (Nomination) Rules, 1985, By Sole Hirer In Respect Of Safety LockerI ........................................................................... cancel the nomination made by me in favour (Name and address) of .................................................................and hereby nominate the following person to whom (Name and address) in the event of my/minor's death ..................................................................................................... (Name and address of branch/office in which the .......................................may give access to the locker and liberty to remove the contents of the locker is situated) locker, particulars whereof are given below :
LOCKER NOMINEE
Nature of Distinguishing Mark or No. Additional details, if any Name Address Relationship with hirer, if any Age
             
..............................................*Signature(s)/Thumb-impression(s) of hirer(s)Place:Date:Name(s), signature(s) and address(es) of witness(es)***Where the locker is hired solely in the name of a minor, the variation of nomination should be signed by a person lawfully entitled to act on behalf of the minor.**Thumb-impression(s) shall be attested by two witnesses.FORM SL 3-AVariation Of Nomination Under Sections 45-Ze And 52 Read With Section 56 Of The Banking Regulation Act, 1949 And Rule 4(7) Of The Co-Operative Banks (Nomination) Rules, 1985, By Joint Hirers In Respect Of Safety LockerWe ................................................................................ cancel the nomination(s) made by us in [name(s) and address(es)] favour of .............................................................and hereby nominate the following person(s) to [(name(s) and address(es)] whom in the event of the death of one or more of us ....................................................................... (name and address of branch/office in which the locker is situated).....................................................may give access to the locker and liberty to remove the contents of the locker, particulars whereof are given below, jointly with the survivor or survivors of us.
LOCKER NOMINEE (S)
Nature of Distinguishing Mark or No. Additional details, if any Name Address Relationship with hirer, if any Age
             
........................................................Signature(s)/Thumb-impression(s) of hirerPlace:Date:Name(s), signature(s) and address(es) of witness(es)[*]