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act 005 of 1873 : Government Savings Banks Act, 1873

Section 1.Short title.

This Act may be called the Government Savings 1[Promotion] Act, 1873.

Local extent.--It extends to 2[the whole of India 3* * * * *].
4* * * * *


1. Subs. by s. 115, ibid., for "Banks" (w.e.f. 1-4-2018).
2. Subs. by the A.O.1950, for "all the Provinces of India" which had been subs, by the A. O. 1948, for "the whole of British India".
3. The words "except the State of Jammu anti Kashmir" which were subs. by Act 3 of 1951, for "except Part B States" omitted by Act 62 of 1956, s. 2 and Sch.
4. The commencement clause rep. by Act 16 of 1874, s. 1 and Sch., Pt. I.


Year Description Hindi Description Files(Eng) Files(Hindi)
01-04-1982 the Post Office Recurring Deposit (Amendment) Rules, 1982#
01-04-1982 the Post Office Time Deposit (Amendment) Rules, 1982.
11-03-1983 the Post Office Time Deposit (Amendment) Rules, 1983
09-07-1984 the Post Office Time Deposit (Amendment) Rules, 1984.
10-05-1985 the Post Office Time Deposit (Amendment) Rules, 1985.
12-02-1986 the Post Office Time Deposit (Amendment) Rules, 1936
01-04-1987 the Post Office Time Deposit (Amendment) Rules, 1987.
23-12-1987 the Post Office Time Deposit (second Amendment) Rules, 1987
18-03-1988 the Post Office Time Deposit (Amendment) Rules, 1988.
23-05-1990 the Post Office Time Deposit (Amendment) Rules, 1990.
27-03-1991 the Post Office Time Deposit (Amendment) Rules, 1991
01-09-1991 Post Office Recurring Deposit (Third Amendment) Rules, 1991.
12-09-1991 the Post Office Recurring Deposit (Third Amendment) Rules, 1991.
24-04-1992 the Post Office Time Deposit (Amendment) Rules, 1992
11-12-1992 the Post Office Recurring Deposit (Amendment) Rules, 1992.
29-04-1993 'he Post Office (Monthly Income Account) (Amendment) Rules, 1993.
02-09-1993 the Post Office (Monthly Income Account) (Second Amendment) Rules, 1993.
08-03-1995 the Post Office Time Deposit (Amendment) Rules, 1995.
01-01-1999 the Post Office Recurring Deposit (Amendment) Rules. 1999.
01-01-1999 the Post Office Time Deposit (Amendment) Rules, 1999.
06-07-1999 the Savings Bank General (Amendment) Rules, 1999.
04-11-1999 Post Office Recurring Deposit ( Amendment ) Rules, 1999.
15-01-2000 the Post Office Time Deposit (Amendment) Rules, 2000.
01-02-2000 the Post Office (Monthly Income Account) Amendment Rules, 2000.
18-07-2000 the Post Office (Monthly Income Account) Third Amendment Rules, 2000.
01-03-2001 the Post Office Time Deposit (Amendment) Rules, 2001.
01-03-2001 Post Office Time Deposit (Amendment) Rules, 2001
01-03-2002 the Post Office Time Deposit (Amendment) Rules, 2002.
10-05-2002 the Post Office Savings Bank General (Amendment) Rules, 2002.
23-09-2002 the Post Office Recurring Deposit (Third Amendment) Rules. 2002.
01-03-2003 the Post Office Recurring Deposit (Amendment) Rules, 2003
25-07-2003 the Post Office Savings Bank General (Amendment) Rules, 2003
25-07-2003 the Post Office Savings Account (Amendment) Rules, 2005
23-09-2003 the Post Office (Monthly Income Accounts), (Second Amendment), Rules 2003
16-10-2003 the Post Office Savings Bank General (second Amendment) Rules, 2003
06-12-2003 the Post Office Time Deposit (THIRD Amendment) Rules, 1991
02-08-2004 the Senior Citizens Savings Scheme Rules, 2004.
27-10-2004 the Senior Citizen Savings Scheme (Amendment) Rules, 2004
13-05-2005 the Post Office Savings Accounts (Amendment) Rules, 2005
10-02-2006 the Post Office (Monthly Income Accounts), (Amendment), Rules 2006
23-03-2006 the Senior Citizen Savings Scheme (Amendment) Rules, 2006
24-05-2007 the Senior Citizen Savings Scheme (Amendment) Rules, 2007
25-07-2007 the post office savings bank general (amendment) rules, 2003
01-08-2007 the Post Office (Monthly Income Accounts), (Amendment), Rules 2007
08-12-2007 the Post Office (Monthly Income Accounts), (Amendment), Rules 2007
26-06-2008 the Post Office Recurring Deposit (Amendment) Rules. 2008
26-06-2008 the Post Office Time Deposit (Amendment) Rules, 2008
28-07-2010 the Senior Citizens Savings Scheme (Amendment) Rules, 2010.
19-10-2011 the Senior Citizen Savings Scheme (Amendment) Rules, 2011
13-03-2014 the Post Office Savings Bank General (Amendment) Rules, 2014.
13-03-2014 Post Office Savings Bank General (Amendment) Rules, 2014
13-03-2014 Post Office Savings Bank General (Amendment) Rules, 2014.
11-07-2014 the Post Office Time Deposit (Amendment) Rules, 2014.
11-07-2014 Post Office Time Deposit (Amendment) Rules, 2014.
27-07-2015 the Senior Citizen Savings Scheme (Amendment) Rules, 2015.
18-03-2016 the Sukanya Samriddhi Account Rules, 2016.
29-03-2016 the Sukanya Samriddhi Account (Amendment) Rules, 2016.
29-03-2016 Post Office Recurring Deposit (Amendment) Rules, 2016
30-09-2016 the Senior Citizen Savings Scheme (Amendment) Rules, 2016.
18-01-2017 the Post Office (Monthly Income Account) Amendment Rules, 2016.
18-01-2017 the Post Office Time Deposit (Amendment) Rules, 2016.
18-01-2017 the Post Office (Monthly Income Accounts), (Amendment), Rules 2017
30-06-2017 Time Deposit, 2017, SCSS, 2017, SSY, 2017
29-09-2017 Post Office Savings Certificates (Amendment) Rules, 2017.
03-10-2017 the National Savings Time Deposit (Amendment) Rules, 2017.
03-10-2017 the Senior Citizens Savings Scheme (Amendment) Rules, 2017.
10-10-2017 Time deposit rules, 2017, SCSS Rules, 2017
11-10-2017 the Senior Citizens Savings Scheme (Amendment) Rules, 2017. (2)
05-10-2018 government saving promotion general rules, 2018
12-12-2019 National Savings Time Deposit Scheme 2019
12-12-2019 National Savings Certificate VIII Issue scheme 2019
12-12-2019 Kisan Vikas Patra Scheme 2019
12-12-2019 Post Office Savings Scheme 2019
12-12-2019 Recinding of Post Office Savings Account Rules 1981 National Savings Time Deposit Rules 1981 National Savings Recurring Deposit Rules 1981 National Saving Monthly Income Account Rules 1987 National Savings Certificate VIII Issue Rules 1989 Senior Citizens Savings Schemes Rule 2004 Kisan Vikas Patra Rules 2014 and Sukanhya Samriddhi Account Rules 2016
12-12-2019 Recinding of Public Provident Fund Scheme 1968
12-12-2019 Sukanya Samriddhi Account Scheme 2019
12-12-2019 Public Provident Fund Scheme 2019
12-12-2019 Senior Citizens Savings Scheme 2019
12-12-2019 National savings monthly income account scheme 2019
12-12-2019 National Savings Recurring Deposit Scheme 2019
05-05-2020 interest rates notification-1st quarter of 2020-2021
Section 2.Omitted.

2. [Act not to apply to deposits in Anchal Savings Bank.Omitted by the Finance Act, 2018 (13 of 2018), s. 117 (w.e.f. 1-4-2018).



Section 3.Definitions.

1[3. Definitions.--In this Act, unless the context otherwise requires,--

(a) "account" means an account opened under any of the Savings Schemes;
(b) "administrator" means an administrator as defined in clause (a) of section 2 of the Indian Succession Act, 1925 (39 of 1925);
(c) "Authorised Officer" means--
(i) in the case of a Post Office Savings Bank, an officer authorised by the Director General Posts; and
(ii) in the case of State Bank of India or a banking company or any other company or institution, an officer so authorised by State Bank of India or that banking company or that other company or that institution, as the case may be;
(d) "banking company" means a banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 (10 of 1949);
(e) "depositor" means an individual by whom, or on whose behalf money has been deposited in a Government Savings Bank and deposit means the money so deposited;
(f) "executor" means an executor as defined in clause (c) of section 2 of the Indian Succession Act, 1925 (39 of 1925);
(g) "Government Savings Bank" means--
(i) a Post Office Savings Bank; or
(ii) State Bank of India or a banking company, or any other company or institution, as the Central Government may, by notification in the Official Gazette, specify for the purposes of this Act;
(h) "guardian", in relation to a minor or a person of unsound mind means--
(i) either of the parents;
(ii) where neither parent is alive or where neither or the only living parent is incapable of acting as such, a person entitled under the law for the time being in force to have the care of the property of a minor or a person of unsound mind, as the case may be;
(iii) legal guardian appointed by a court;
(i) "minor" means a person who has not attained the age of majority under the Indian Majority Act, 1875 (9 of 1875);
(j) "prescribed" means prescribed by rules made under this Act;
(k) "Savings Schemes" means the Government Savings Schemes, including Savings Certificates and Public Provident Fund Scheme, listed in the Schedule;
(l) "Schedule" means the Schedule annexed to this Act.]



1. Subs. by Act 13 of 2018, s. 118, for section 3 (w.e.f. 1-4-2018).

Section 4.Nomination by depositor.

1[4. Nomination by depositor.--2[(1) The depositors shall designate one or more individuals, as nominee or nominees, who shall be entitled, in the event of the death of the depositor of a single account, or all the depositors of a joint account, as the case may be, to receive the sum due, as an owner or a trustee, and to the extent, as may be specified by the depositor at the time of making nomination:

Provided that if the depositor is a minor or a person of unsound mind, the nominee shall be designated by the guardian.]
(2) Any nomination referred to in sub-section (1) shall become void if the nominee predeceases, or where there are two or more nominees, all the nominees predecease; the depositor.
(3) Where the nominee is a minor it shall be lawful for the depositor to appoint in the prescribed manner any person to receive the deposit in the event of his death during the minority of the nominee.
3[(4) The transfer of deposit, if permitted under a Savings Scheme, shall automatically cancel a nomination previously made.]



1. Subs. by Act 45 of 1959, s. 3, for the former s. 4.
2. Subs. by Act 13 of 2018, s. 119, for sub-section (1) (w.e.f. 1-4-2018).
3. Ins. by Act 13 of 2018, s. 119 (w.e.f. 1-4-2018).


Section 4A.Payment on death of depositor.

1[4A. Payment on death of depositor.--(1) If a depositor dies and there is in force at the time of the death of the depositor a nomination in favour of any person, the deposit shall be paid to the nominee.

(2) Where the nominee is a minor, the deposit shall be paid--
(a) in any case where a person has been appointed to receive it under sub-section (3) of section 4, to that person; and
(b) where there is no such person, to the guardian of the minor for the use of the minor.
(3) Where a deposit is payable to two or more nominees and either or any of them is dead, the deposit shall be paid to the surviving nominee or nominees.
2[(3A) Where the deposit belongs to a minor or to a person of unsound mind who dies and there is no nominee immediately before the date of commencement of Part I of Chapter VIII of the Finance Act, 2018, the deposit shall be paid to the guardian.]
(4) If a depositor dies and there is no nomination in force at the time of his death and probate of his will or letters of administration of his estate or a succession certificate granted under the Indian Succession Act, 1925 (39 of 1925), is not within three months of the death of the depositor produced to the 3[Authorised Officer of the Government Savings Bank in which the deposit is, then--
(a) if the deposit does not exceed 4[such limit as may be prescribed] the 3[Authorised Officer]
may pay the same to any person appearing to him to be entitled to receive it or to administer the estate of the 5[deceased in accordance with such procedure as may be prescribed.]
6* * * * *
7* * * * *]


1. Subs. by Act 45 of 1959, s. 3, for the former s. 4.
2. Ins. by s. 120, ibid. (w.e.f. 1-4-2018).
3. Subs. by s. 116, ibid., for "Secretary" (w.e.f. 1-4-2018).
4. Subs. by Act 56 of 1985, s. 2, for "five thousand rupees".
5. Subs. by Act 13 of 2018, s. 120, for "deceased; and" (w.e.f. 1-4-2018).
6. Clause (b) omitted by s. 120, ibid. (w.e.f. 1-4-2018).
7. Sub-section (5) omitted by s. 120, ibid. (w.e.f. 1-4-2018).


Section 5.Payment to be discharge.

1[Any payment made in accordance with the foregoing provisions of this Act] shall be a full discharge from all further liability in respect of the money s o paid

Saving of right of executor.-- 2[Nothing] herein contained precludes any executor or administrator, or other representative of the deceased, from recovering from the person receiving the same the amount remaining in his hands after deducting the amount of all debts or other demands lawfully paid or discharged by him in due course of administration.
Saving of right of creditor.--3[Every creditor] or claimant against the estate of the deceased may recover his debt or claim out of the money paid under this Act, 4*** to any person, and remaining in his hands unadministered, in the same manner and to the same extent as 5[if that person had obtained] letters of administration of the estate of the deceased.


1. Subs, by Act 45 of 1959, s. 4 for "Such paymentic".
2. Subs. by Act 13 of 2018, s. 121, for "But nothing" (w.e.f. 1-4-2018).
3. Subs. by Act 13 of 2018, s. 121, for "And any creditor" (w.e.f. 1-4-2018).
4. Of the words "or the said Act No. 26 of 1855" the words "the said" were omitted by Act 12 of 1891, s. 2 and Sch. I, Pt. I, and the remaining words by Act 45 of 1959, s. 4.
5. Subs. by Act 13 of 2018, s. 121, for "if the latter had obtained" (w.e.f. 1-4-2018).


Section 6.Security for due administration.

The 1[Authorised Officer] of 2[a Government Savings Bank] may take such security as he thinks necessary from any person 3[to whom he pays any money under sub-section (4) of section 4A] for the due administration of the money so paid, and he may assign the said security to any person interested in such administration.




1. Subs. by Act 13 of 2018, s. 116, for "Secretary" (w.e.f. 1-4-2018).
2. Subs. by s. 122, ibid., for certain words (w.e.f. 1-4-2018).
3. Subs. by Act 45 of 1959, s. 5, for "to whom he pays any money under section 4".

Section 7.Power to administer oath.

For the purpose of ascertaining the right of the person claiming to be entitled as aforesaid, the 1[Authorised Officer] of 2[a Government Savings Bank] may take evidence on oath or affirmation according to the law3 for the time being relating to oaths oaths and affirmations.

Penalty for false statements.--Any person who, upon such oath or affirmation, makes any statement which is false, and which he either knows or believes to be false or does not believe to be true, shall be deemed guilty of an offence under section 193 of the Indian Penal Code (45 of 1860).


1. Subs. by Act 13 of 2018, s. 116, for "Secretary" (w.e.f. 1-4-2018).
2. Subs. by Act 13 of 2018, s. 123, for certain words (w.e.f. 1-4-2018).
3. See the Indian Oaths Act, 1873 (10 of 1873).


Section 8.Deposit when excluded in computing court fees.

Where the amount of the deposit belonging to the estate of a deceased depositor does not exceed 1[the prescribed limit such amount shall be excluded in computing the fee chargeable, under the Court-fees Act, 1870 (7 of 1870), on the probate, or letters of administration, or certificate (if any), granted in respect of his property2:

Provided that the person claiming such probate or letters or certificate shall exhibit to the Court authorised to grant the same a certificate of the amount of the deposit in any Government Savings Bank belonging to the estate of the deceased. Such certificate shall be signed by the 3[Authority Officer] of such Bank, and the Court shall receive it as evidence of the said amount.


1. Subs. by s. 125, ibid., for "three thousand rupees" (w.e.f. 1-4-2018).
2.Cf. the Savings Bank Act, 1828 (9 Geo. 4, c. 92), s. 40, now rep. by the Savings Banks Act, 1863 (26 and 27 Viet., c. 87).
3. Subs. by Act 13 of 2018, s. 116, for "Secretary" (w.e.f. 1-4-2018).


Section 9.Act not to apply to deposits belonging to estates of European soldiers or deserters.

[Act not to apply to deposits belonging to estates of European soldiers or deserters.] Rep. by the Government Savings Banks (Amendment) Act, 1959 (45 of 1959), s. 7.



Section 10.Payment of deposits to minor or guardian.

Any deposit made by, 1[or on behalf of, a minor], may be paid to him personally, if he made the deposit, or to his guardian 2[for the use of such minor], if the deposit was made by any person other than the minor, together with the interest accrued thereon.

The 3[receipt of the minor] or guardian, for money paid to him under this section, shall be a sufficient discharge therefor.



1. Subs. by Act 13 of 2018, s. 126, for d"or on behalf of, any minor" (w.e.f. 1-4-2018).
2. Subs. by s. 126, ibid., for "for his use" (w.e.f. 1-4-2018).
3. Subs. by s. 126, ibid., for "receipt of any minor" (w.e.f. 1-4-2018).


Section 11.Legalisation of like payments heretofore made.

[Legalization of like payments heretofore made.] Rep. by the Government Savings Banks (Amendment) Act, 1959 (45 of 1959), s. 7.



Section 12.Payment of deposits belonging to lunatics.

If any depositor becomes insane or otherwise incapable of managing his affairs,

and if such insanity or incapacity is proved to the satisfaction of the 1[Authorised Officer] of the 2[Government Savings Bank] in which his deposit may be,
such 1[Authorised Officer] may, from time to time, make payments out of the deposit to 3[guardian],
and the receipt of 4[such guardian], for money paid under this section, shall be a sufficient discharge therefor,
Where a committee or manager of the depositor’s estate has been duly appointed, 5[payments shall be be made t] such committee or manager.



1. Subs. by Act 13 of 2018, s. 116, for "Secretary" (w.e.f. 1-4-2018).
2. Subs. by s. 127, ibid., for "Bank" (w.e.f. 1-4-2018).
3. Subs. by s. 127, ibid., for "any proper person" (w.e.f. 1-4-2018).
4. Subs. by s. 127, ibid., for "such person" (w.e.f. 1-4-2018).
5. Subs. by s. 127, ibid., for "nothing in this section authorises payments to any person other than" (w.e.f. 1-4-2018).


Year Description Hindi Description Files(Eng) Files(Hindi)
29-09-2017 Post Office Savings Certificates (Amendment) Rules, 2017.
Section 13. Omitted.

[Payment of married women’s deposits.] Omitted by the Finance Act, 2018 (13 of 2018), s. 130 (w.e.f. 1-4-2018).



1. Subs. by Act 45 of 1959, s. 8, for "the Indian Succession Act, 1865, section 4".

Section 14.Protection of action taken in good faith.

No suit or other legal proceeding shall lie against the 1[Authorised Officer] or any other officer of the 2[Central Government] in respect of anything which is in good faith done or intended to be done under this Act.



1. Subs. by Act 13 of 2018, s. 116, for "Secretary" (w.e.f. 1-4-2018).
2 .Subs. by Act 13 of 2018, s. 131, for "Government" (w.e.f. 1-4-2018).


Section 15.Power to make rules.

(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act. (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:--

1* * * * *
2[(b) 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;
3[(g) the fees that may be levied for discharge of any services under this Act;] (h) the manner in which any person may be appointed for the purpose of subsection (3) of section 4;
4[(i) the limit and procedure under clause (a) of sub-section (4) of section 4A;
(j) the mode of making deposits, such as physical, electronic or through use of any other tools of communication and information technology;
(k) benchmark for interest rates on deposits with a view to ensure financial sustainability of Savings Schemes;
(l) amount to be excluded in computing the court fee chargeable under the Court-fees Act, 1870 (7 of 1870) for the purpose of section 8 of the Act;
(m) mechanism for redressal of grievances and settlement of disputes;
(n) any other matter which is required to be or may be, prescribed.]
(3) Every rule made under this section shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or 5[in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]



1. Clause (a) omitted by s. 133, ibid. (w.e.f. 1-4-2018).
2. Subs. by s. 133, ibid., for clause (b) (w.e.f. 1-4-2018).
3. Subs. by Act 13 of 2018, s. 133, for clause (g) (w.e.f. 1-4-2018).
4. Subs. by s. 133, ibid., for clause (i) (w.e.f. 1-4-2018).
5. Subs. by Act 20 of 1983, s. 2 and Sch. (w.e.f. 15-3-1984).


Year Description Hindi Description Files(Eng) Files(Hindi)
01-04-1982 the Post Office Recurring Deposit (Amendment) Rules, 1982#
11-03-1983 the Post Office Time Deposit (Amendment) Rules, 1983
09-07-1984 the Post Office Time Deposit (Amendment) Rules, 1984.
10-05-1985 the Post Office Time Deposit (Amendment) Rules, 1985.
12-02-1986 the Post Office Time Deposit (Amendment) Rules, 1936
01-04-1987 the Post Office Time Deposit (Amendment) Rules, 1987.
23-12-1987 the Post Office Time Deposit (second Amendment) Rules, 1987
18-03-1988 the Post Office Time Deposit (Amendment) Rules, 1988.
23-05-1990 the Post Office Time Deposit (Amendment) Rules, 1990.
27-03-1991 the Post Office Time Deposit (Amendment) Rules, 1991
01-09-1991 Post Office Recurring Deposit (Third Amendment) Rules, 1991.
12-09-1991 the Post Office Recurring Deposit (Third Amendment) Rules, 1991.
24-04-1992 the Post Office Time Deposit (Amendment) Rules, 1992
11-12-1992 the Post Office Recurring Deposit (Amendment) Rules, 1992.
29-04-1993 'he Post Office (Monthly Income Account) (Amendment) Rules, 1993.
02-09-1993 the Post Office (Monthly Income Account) (Second Amendment) Rules, 1993.
08-03-1995 the Post Office Time Deposit (Amendment) Rules, 1995.
01-01-1999 the Post Office Recurring Deposit (Amendment) Rules. 1999.
01-01-1999 the Post Office Time Deposit (Amendment) Rules, 1999.
06-07-1999 the Savings Bank General (Amendment) Rules, 1999.
04-11-1999 Post Office Recurring Deposit ( Amendment ) Rules, 1999.
15-01-2000 the Post Office Time Deposit (Amendment) Rules, 2000.
01-02-2000 the Post Office (Monthly Income Account) Amendment Rules, 2000.
18-07-2000 the Post Office (Monthly Income Account) Third Amendment Rules, 2000.
01-03-2001 the Post Office Time Deposit (Amendment) Rules, 2001.
01-03-2001 Post Office Time Deposit (Amendment) Rules, 2001
01-03-2002 the Post Office Time Deposit (Amendment) Rules, 2002.
10-05-2002 the Post Office Savings Bank General (Amendment) Rules, 2002.
23-09-2002 the Post Office Recurring Deposit (Third Amendment) Rules. 2002.
01-03-2003 the Post Office Recurring Deposit (Amendment) Rules, 2003
25-07-2003 the Post Office Savings Bank General (Amendment) Rules, 2003
25-07-2003 the Post Office Savings Account (Amendment) Rules, 2005
23-09-2003 the Post Office (Monthly Income Accounts), (Second Amendment), Rules 2003
16-10-2003 the Post Office Savings Bank General (second Amendment) Rules, 2003
06-12-2003 the Post Office Time Deposit (THIRD Amendment) Rules, 1991
02-08-2004 the Senior Citizens Savings Scheme Rules, 2004.
27-10-2004 the Senior Citizen Savings Scheme (Amendment) Rules, 2004
13-05-2005 the Post Office Savings Accounts (Amendment) Rules, 2005
10-02-2006 the Post Office (Monthly Income Accounts), (Amendment), Rules 2006
23-03-2006 the Senior Citizen Savings Scheme (Amendment) Rules, 2006
24-05-2007 the Senior Citizen Savings Scheme (Amendment) Rules, 2007
01-08-2007 the Post Office (Monthly Income Accounts), (Amendment), Rules 2007
08-12-2007 the Post Office (Monthly Income Accounts), (Amendment), Rules 2007
26-06-2008 the Post Office Recurring Deposit (Amendment) Rules. 2008
26-06-2008 the Post Office Time Deposit (Amendment) Rules, 2008
28-07-2010 the Senior Citizens Savings Scheme (Amendment) Rules, 2010.
19-10-2011 the Senior Citizen Savings Scheme (Amendment) Rules, 2011
13-03-2014 the Post Office Savings Bank General (Amendment) Rules, 2014.
13-03-2014 Post Office Savings Bank General (Amendment) Rules, 2014
13-03-2014 Post Office Savings Bank General (Amendment) Rules, 2014.
11-07-2014 the Post Office Time Deposit (Amendment) Rules, 2014.
11-07-2014 Post Office Time Deposit (Amendment) Rules, 2014.
18-03-2016 the Sukanya Samriddhi Account Rules, 2016.
29-03-2016 the Sukanya Samriddhi Account (Amendment) Rules, 2016.
29-03-2016 Post Office Recurring Deposit (Amendment) Rules, 2016
30-09-2016 the Senior Citizen Savings Scheme (Amendment) Rules, 2016.
18-01-2017 the Post Office (Monthly Income Account) Amendment Rules, 2016.
18-01-2017 the Post Office Time Deposit (Amendment) Rules, 2016.
18-01-2017 the Post Office (Monthly Income Accounts), (Amendment), Rules 2017
03-10-2017 the Senior Citizens Savings Scheme (Amendment) Rules, 2017.
11-10-2017 the Senior Citizens Savings Scheme (Amendment) Rules, 2017. (2)

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