- In these rules, unless the context otherwise requires, -[`(a) "Aadhaar number" means an identification number as defined in clause (a) of section 2 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (18 of 2016); [Substituted by Notification No. G.S.R. 1241(E), dated 29.9.2017 (w.e.f. 23.9.2014)](aa)"Act" means the Government Savings Certificates Act, 1959 (46 of 1959);;](b)"cash" means the cash in Indian currency;(c)"Certificate" means the Kisan Vikas Patra;(d)"Form" means a Form annexed to these rules;(e)"Post Office" means any departmental post office in India doing Savings Bank work;(f)"Bank" means any branch of State Bank of India and its associate banks, designated branches of Nationalised and other commercial banks, authorized for Public Provident Fund Scheme;(g)words and expressions used herein and not defined but defined in Post Office Savings Certificate Rules, 1960 shall have the meanings respectively assigned to them in those rules.
