Section 15(2) in The Government savings Banks Act, 1873
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a) the persons by whom and the terms and conditions subject to which deposits may be made in a Government Savings Bank;(b)the maximum limits of deposits and the conditions as to interest or discount relating to deposits generally, or any class of deposits in particular;(c)the non-accrual of interest on deposits when the maximum limits are exceeded and the recovery of any interest paid in excess in the same manner as an arrear of land revenue or in any other manner;(d)the persons to whom and the manner in which deposits may be paid;(e)the form of nominations, the manner in which, the persons in whose favour and the conditions and restrictions subject to which, nominations may be made and the registration of nominations;(f)the variation or cancellation of nominations;(g)the fees that may be levied for registration of nominations and for variation or cancellation thereof;(h)the manner in which any person may be appointed for the purpose of sub-section (3) of section 4; tc" (h) the manner in which any person may be appointed for the purpose of sub-section (3) of section 4;" 1[(i) the limit under clause (a) of sub-section (4) of section 4A.]
