Section 19 in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974
19. Compulsory Deposit Scheme.
(1)The Central Government shall, by notification in the Official Gazette, frame a scheme or schemes, to. be called Compulsory Deposit (Income- tax Payers) Scheme or Schemes, in relation to compulsory deposits.(2)A scheme framed under sub- section (1) may provide for-(a) the manner in which compulsory deposits shall be made;(b)the documents to be issued to persons by whom deposits have been made as evidence of such deposits;(c)the authority or authorities by or through whom the deposits may be collected;(d)the nomination of any person to receive the amount standing to the credit of a depositor in the event of his death or in cancellation or change of such nomination;(e)the issue of duplicate of any document issued as evidence of any deposit in the event of loss or destruction of the original and the fee (not exceeding two rupees) on the payment of which such duplicate may be issued;(f)any other matter which may be necessary or Proper for the effective implementation of the scheme.(3)The Central Government may, by notification in the Official Gazette, add to, amend or vary any scheme framed under sub- section (1).(4)A scheme framed under sub- section (1) or a notification issued, under sub- section (3) may provide that all or any of its provisions shall take effect either prospectively or retrospectively on such date as may be specified in this behalf in the scheme or notification.(5)Any scheme framed under sub- section (1) or any notification issued under sub- section (3) shall have effect notwithstanding anything contained in any law for the time being in force (other than this Act) or any instrument having effect by virtue of any law other than this Act.(6)Every scheme framed under sub- section (1) and every notification issued under sub- section (3) shall be laid, as soon as may be, after it is framed or issued before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the scheme or notification or both Houses agree that the scheme or notification should not be framed or issued, the scheme or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that scheme or notification.
