- In this Chapter, unless the context otherwise requires, -(1)"Committee" means the Inter-Ministerial Committee constituted under section 123;(2)"eligible interest" means an interest on the principal transferred to the Fund at the rate notified by the Central Government;(3)"Financial Year" means the period commencing on the 1st day of April and ending on the 31st day of March every year;(4)"Fund" means the Fund established under section 122;(5)"inoperative account" means an account under any of the schemes specified by or under sub-section (2) of section 122 and not operated upon for a period of three years if operable on regular basis, or if there is a date of maturity, from the date of maturity, as the case may be;(6)"Institution" means any bank, Post Office or any other institution notified by the Central Government which is holding the inoperative accounts having unclaimed amounts;(7)"notification" means a notification published in the Official Gazette;(8)"prescribed" means prescribed by rules made by the Central Government under this Chapter;(9)"senior citizen" means a citizen of India who has attained the age of sixty years or above;(10)"unclaimed amount" means the amount as referred to in sub-section (2) of section 122.
