Section 2 in The National Small Savings Fund (Custody and Investment) Rules, 2001
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Net Collection" means the amount arrived at by deducting the amount of withdrawals by subscribers from the amount of deposits under a Small Savings Scheme during a given period;(b)"Net Collections in a State or Union territory" means the amount arrived at by deducting the amount of withdrawals by subscribers in a State or Union territory from the amount of deposits in the said State or Union territory under a Small Savings Scheme during a given period;(c)"Securities" means the Special Securities issued by the Central Government or a State Government for the purpose of Investment of small savings collections.(d)"Small Savings Scheme" means - (i) Post Office Savings Bank Deposits regulated under the Government Savings Banks Act, 1873; (ii) Savings Certificates issued under the Government Savings Certificates Act, 1959; (iii) Public Provident Fund scheme regulated under the Public Provident Fund Act, 1968; and (iv) any other scheme as may be notified by the Central Government from time to time;(e)"Subscriber" means a depositor or holder or subscriber as referred to in the relevant Act, sub-rule (d);(f)"Public account of India" means the public account of India referred to in clause (2) of Article 266 of the Constitution;(g)"Reserve Bank of India" means any office or branch of the Banking Department of the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (2 of 1934).
