(1)At any time after the expiry of one year from the end of the year in which the initial subscription was made but before expiry of five years from the end of the year in which the initial subscription was made, the account holder may, apply in Form-2, to the accounts office for obtaining a loan consisting of a sum of whole rupees not exceeding twenty-five per cent. of the amount that stood to his credit at the end of the second year immediately preceding the year in which the loan is applied for.(2)In case of an account opened on behalf of a minor or a person of unsound mind, the guardian may apply for the loan for the benefit of the minor or the person of unsound mind by submitting the following certificate to the accounts office, namely:-"Certified that the amount sought to be withdrawn is required for the use and welfare ofShri/Smt./Master/ Kumari.................................. who is a minor/ a person of unsound mind/ a person incapable of operating his account due to physical infirmity and is alive on this......the day of..............(month), ..........(year).".(3)An account holder shall not be entitled to get a fresh loan so long as earlier loan has not been repaid in full together with interest thereon.(4)An account holder shall be entitled for only one loan in a year.
