Section 24(6) in Government Savings Promotion General Rules, 2018
(6)The responsibility shall not vest with the Accounts Office under the following circumstances; namely:-(a)for any fraudulent withdrawal by a person by obtaining possession of a passbook or savings certificate or the cheque book while in the custody of the depositor, and where the Accounts Office has applied all due diligence and caution while making such payment.(b)for any act, whatsoever, committed by a person or agent duly authorised by the depositor to act on his behalf with respect to the operation of an account.(c)for any action taken in good faith by the Authorised Officer of the Accounts Office.
