Section 5(2) in Compulsory Deposit Scheme Act, 1963
(2)A scheme framed under sub-section (1) may provide for,--(a)the rates at which and the period for which compulsory deposits shall be made by the several categories of persons to whom this Act applies and the extension of such period;(b)the manner (including the deduction of deposit at source) in which and the intervals at which such deposits shall be made;(c)the documents to be issued to persons by whom deposits have been made as evidence of such deposits;(d)the authority or authorities by or through whom deposits may be collected or by whom penalties for failure to make deposits may be levied;(e)the accounts to be maintained with respect to such deposits and the officers by whom such accounts shall be maintained;(f)the nomination of any person to receive the amount standing to the credit of a depositor in the event of his death and the cancellation or change of such nomination;(g)the issue of duplicate of any document issued as evidence of any deposit in the event of loss or destruction of the original the fee on the payment of which such duplicate may be(h)the exemptions, if any, to be granted in exercise of the powers under section 9;(i)the delegation of powers in pursuance of section 10;(j)the repayment and withdrawal of deposits with interest thereon and the conditions, if any, under which such repayment or withdrawal may be made;(k)any other matter which may be necessary or proper for the effective implementation of the Scheme.
