Section 2 in The Post Office Savings Certificates Rules, 1960
2. Definitions.
- In these rules unless the context otherwise requires-(i)"Act" means the Government Savings Certificates Act, 1959 (46 of 1959)(ii)"Banking Company" means a banking company as defined in section 5 of the Banking Companies Banking Companies Act, 1949 (10 of 1949), and includes the State Bank of India and other banking institution notified under section 51 of the said Act;(iii)"Certificates" means(a)a 10-year National Plan Certificate(b)a 5/7/12 Year National Savings Certificate(c)a 12- year National Plan Savings Certificate(d)a 12- year National Defence Certificate(e)a 7-year National Savings Certificates (II Issue)(f)a 7-year National Savings Certificates (III Issue)(iv)"Company" means a company as defined in the Companies act Act, 1956 (1 of 1956) and includes a foreign company as defined in section 591 of the said Act;(iva)[ "Co-operative bank" means a State co-operative bank, a Central co-operative bank and a primary co-operative bank;] [Inserted by Notification No. G.S.R. 1234(E), dated 29.9.2017.](v)"Co-operative Society" means a Society registered or deemed to have been registered under the Co-operative Societies Act, 1912 (2 of 1912) or under any other law for the time being in force;(vi)"Corporation" means a corporation established by or under any law for the time being in force, but does not include a company;(vii)"Gift Coupon" means a gift coupon issued under Rule 11;(viii)"Government Company" has the same meaning as defined in the Companies Act, 1956 (1 of 1956)(ix)"Identity Slip" means an identity slip issued to holder of certificate under Rule 14(x)"Local Authority" means a municipal corporation, municipal committee, district board, body of port commissioners or other authority legally entitled to or entrusted by the Government with the control or management of a municipal or local fund;(xi)"Old Rules" means the Savings Certificates Rules, 1959;(xii)"Post Office" means any post office of India doing Savings Bank work;(xiii)"Provident Fund" means a provident fund to which the provisions of the Provident Fund Act, 1925 (19 of 1925) apply and includes a provident fund which has been and continues to be recognized by the Commissioner of Income-tax in accordance with the Provision of Chapter IX-A of the Income-tax Act, 1922 (11 of 1922) and a provident fund established by or under any law for the time being in force;(xiv)Omitted(xv)"Scheduled Bank" means a bank for the time being included in the second schedule to the Reserve Bank of India Act, 1934 (2 of 1934) and includes an executor and a trustee company which is a subsidiary of a scheduled bank.
