Section 6(1) in Government Savings Promotion General Rules, 2018
(1)In addition to the documents mentioned in sub-rule (2) of Rule 5, an individual shall also submit to the Accounts Office, the following identity documents containing proof of identity and address for the purpose of opening an account, namely:-(a)the Aadhaar Number issued by the Unique Identification Authority of India: Provided that where the Aadhaar Number has not been assigned to an individual, he shall furnish proof of application of enrolment for Aadhaar, and if the individual does not submit the proof of application of enrolment, he shall furnish a certified copy of an officially valid document containing details of his identity and address along with a recent photograph.(b)the Permanent Account Number or Form 60 as defined in the Income Tax Rules, 1962: Provided that if an individual does not submit the Permanent Account Number at the time of opening an account, he shall submit the same to the Accounts Office within a period of six months from the date of the opening of the account and if a depositor who has already opened an account prior to the date of this notification and has not already submitted his Permanent Account Number to the Accounts Office, he shall do so within a period of six months from the date of this notification and in the event of the failure of the depositor to submit the Permanent Account Number within the specified period of six months, his account shall cease to be operational till the time he submits the Permanent Account Number to the Accounts Office;(c)any other document as may be considered necessary by the Accounts Office including those related to the nature of business and financial status of the depositor.
