Section 5 in Government Savings Promotion General Rules, 2018
5. Opening of an account.
(1)An Account may be opened by the depositor either by visiting the Accounts Office in person or through permissible electronic modes including internet or mobile banking application of the respective Government Savings Bank in accordance with the procedure approved by the Reserve Bank of India, from time to time.(2)An eligible individual desiring to open an account may do so by making an application in Form 1 to the Accounts Office along with the following documents namely:-(a)proof of age of minor in case of account opened by a minor or on behalf of a minor;(b)a recent passport size photograph;(c)a certificate from Superintendent of mental hospital where a person of unsound mind is confined or treated, as the case may be, in case the account is opened on behalf of the person of unsound mind;(d)amount of deposit, accompanied by a Pay-in-Slip; and(e)Identity documents specified in rule 6.(3)An illiterate or a blind or visually challenged individual desiring to open an account shall personally visit the Accounts Office for authentication of his signature or thumb impression by the Accounts Office provided he shall be accompanied by a person known to the Accounts Office and a literate person may be authorised by the blind or visually challenged depositor to operate an Account on his behalf.(4)An illiterate depositor shall be assisted by the Authorised Officer of Accounts office for opening (filling up of forms etc.) and operating the account and thumb impression of the illiterate depositor shall be witnessed by an independent witness acceptable to the Accounts Office on each occasion of withdrawal.(5)A blind or visually challenged or illiterate depositor may open joint account with literate depositor.(6)The persons with autism, cerebral palsy, mental retardation and multiple disabilities as defined in section 2 of Mental Retardation and multiple disabilities Act, 1999 (44 of 1999) may open and operate an account through guardian and a certificate from the Medical Superintendent or Civil surgeon or Chief Medical officer of the Central or State Government to this effect shall be submitted at the time of opening the account.
