Section 6 in Government Savings Promotion General Rules, 2018
6. Identification of depositor.
(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.(2)In case the Aadhaar Number or Permanent Account Number submitted by the depositor does not have the present address, the depositor shall submit a certified copy of an officially valid document containing his present address:Provided that if the officially valid document submitted by the depositor does not contain updated address, any of the following documents shall be deemed to be officially valid documents for the limited purpose of proof of address, namely:-(i)utility bill which is not more than two months old of any service provider (electricity, telephone, postpaid mobile phone, piped gas, water bill); or(ii)property or Municipal tax receipt; or(iii)pension or family pension payment orders issued to retired employees by Government Departments or Public Sector Undertakings, if they contain the address; or(iv)letter of allotment of accommodation from employer issued by the State Government or Central Government Departments, statutory or regulatory bodies, public sector undertakings, scheduled commercial banks, financial institutions and listed companies and leave and licence agreements with such employers allotting official accommodation:(v)Provided further that the depositor shall submit Aadhaar Number or Permanent Account number, or a certified copy of an officially valid document containing updated current address within a period of three months of submitting the above documents.(3)In case of a Joint Account, identity document of all the depositors opening the account jointly shall be obtained by the Accounts Office.(4)In case of an account opened on behalf of a minor or a person of unsound mind the identity documents of the guardian shall be furnished to the Accounts Office.(5)Where an account is opened through an authorised agent, the agent shall also affix his signatures and mention the particulars of his agency on the identity documents, alongside those of the depositor.(6)In case of change of address, the depositor shall submit the relevant identity document with updated address within a period of three months.
