act 010 of 1949 : Co-operative Banks (Nomination) Rules, 1985

Section 1. Short title and commencement

(1) These rules may be called the Co-operative Banks (Nomination) Rules, 1985.

(2) They shall come into force on the date of their publication in the official Gazette.

Section 2. Nomination in respect of deposits

The nomination to be made by the depositor or, as the case may be, all the depositors together in respect of a deposit held by a co-operative bank to the credit of one or more individuals shall be in Form DA 1.

(2) The said nomination may be made only in respect of a deposit which is held in the individual capacity of the depositor and not in any representative capacity as the holder of an office or otherwise.

(3) Where the nominee is a minor, the depositor or, as the case may be, all the depositors together may, while making the nomination, appoint another individual not being a minor, to receive the amount of the deposit on behalf of the nominee in the event of the death of the depositor or, as the case may be, all the depositors during the minority of the nominee.

(4) In the case of a deposit made in the name of a minor, the nomination shall be made by a person lawfully entitled to act on behalf of the minor.

(5) The cancellation of the said nomination to be made by the depositor or, as the case may be, all the depositors together, shall be in Form DA 2.

(6) A variation of the said nomination to be made by the depositor or, as the case may be, all the depositors together, shall be in Form DA 3.

(7) The said nomination shall be made in favour of only one individual.

(8) (a) A nomination, cancellation of nomination or variation of nomination may be made as aforesaid at any time during which the deposit is held by a co-operative bank to the credit of the depositor or depositors, as the case may be.

(b) In the case of a deposit held to the credit of more than one depositor, the cancellation or variation of a nomination shall not be valid unless it is made by all the depositors surviving at the time of the cancellation or variation of the nomination.

(9) The co-operative bank shall acknowledge in writing, to the concerned depositor or depositors the filing of the relevant duly completed Form of nomination or cancellation of nomination or variation of nomination, as the case may be, in respect of a deposit.

(10) The relevant duly completed Form of nomination or cancellation of nomination or variation of nomination filed with the co-operative bank shall be registered in the books of the co-operative bank.

(11) A nomination or cancellation of nomination or variation of nomination shall not cease to be in force merely by reason of the renewal of the deposit.

Section 3. Nomination in respect of articles in safe custody

(1) The nomination to be made by an individual (hereinafter referred to as the depositor ), in respect of articles left in safe custody with a co-operative bank shall be in Form SC 1.

(2) Where the nominee is a minor, the depositor may, while making the nomination, appoint another individual not being a minor, to receive the said Articles on behalf of the nominee in the event of the death of the depositor during the minority of the nominee.

(3) Where the articles are left in safe custody with a co-operative bank in the name of a minor, the nomination shall be made by a person lawfully entitled to act on behalf of the minor.

(4) The cancellation of the said nomination to be made by the depositor shall be in Form SC 2.

(5) The variation of the said nomination to be made by the depositor shall be in Form SC 3.

(6) The said nomination shall be made in favour of only one individual.

(7) A nomination, cancellation of nomination or variation of nomination may be made by the depositor at any time during which the articles so deposited are held in safe custody by the co-operative bank.

(8) The co-operative bank shall acknowledge in writing, to the depositor, the filing of the relevant duly completed Form of nomination or cancellation of nomination or variation of nomination, as the case may be, in respect of the articles so deposited.

(9) The relevant duly completed form of nomination or cancellation of nomination or variation of nomination filed with the co-operative bank, shall be registered in the books of the co-operative bank.

Section 4. Nomination in respect of safety locker

(1) The nomination to be made by an individual who is a sole hirer of a locker from a co-operative bank shall be in Form SL 1.

(2) Where the locker is hired from a co-operative bank by two or more individuals jointly, the nomination to be made by such hirers shall be in Form SL 1-A.

(3) In the case of a sole hirer of a locker, nomination shall be made in favour of only one individual.

(4) Where the locker is hired in the name of a minor, the nomination shall be made by a person lawfully entitled to act on behalf of the minor.

(5) The cancellation of the said nomination to be made by the sole hirer or, as the case may be, joint hirers of a locker shall be in Form SL 2.

(6) A variation of the said nomination to be made by the sole hirer of a locker shall be in Form SL 3.

(7) A variation of the said nomination to be made by the joint hirers of a locker shall be in Form SL 3-A.

(8) A nomination, cancellation of nomination or variation of nomination may be made as aforesaid at any time during which the locker is under hire.

(9) A co-operative bank shall acknowledge in writing to the sole hirer or joint hirers, the filing of the relevant duly completed Form of nomination or cancellation of nomination or variation of nomination, as the case may be, in respect of the locker so hired.

(10) The relevant duly completed Form of nomination or cancellation of nomination or variation of nomination filed with the co-operative bank shall be registered in the books of the co-operative bank.

Form DA 1

Nomination under Section 45-ZA read with Section 56 of the Banking Regulation Act, 1949 and Rule 2(1) of the Co-operative Banks (Nomination) Rules, 1985 in respect of the bank deposits

I/We nominate the following person to whom in the event of my/our/

[Name(s) and address(es)]

minor's death, the amount of the deposit, particulars whereof are given below, may be returned by

(Name and address of branch/office in which deposit is held)

Deposit				Nominee
Nature of	Distinguishing No.	Additional details, if any	Name	Address	Relationship with depositor, if any	Age	If nominee is a minor, his date of birth

*2. As the nominee is a minor on this date, I/We appoint Shri/Smt./Kum ... to receive the amount of the deposit on behalf of the nominee in the (Name, address and age)
Event of my/our/minor's death during the minority of the nominee.

Place:

Signature(s)/Thumb impression(s) of depositor

Date:

Name(s), signature(s) and

address(es) of witness(es)

Strike out if nominee is not minor.

* Where deposit is made in the name of a minor, the nomination should be signed by a person lawfully entitled to act on behalf of the minor.

Thumb impression(s) shall be attested by two witnesses.

Form DA 2

Cancellation of nomination under Section 45-ZA read with Section 56 of the Banking Regulation Act, 1949 and Rule 2(5) of Co-operative Banks (Nomination) Rules, 1985 in respect of bank deposits

	me
I/We	hereby cancel the nomination made by in favour of
	[Name(s) and address(es)]	us
in respect of
(Name and address)		(give details of deposit)

Place:	* Signature(s)/Thumb impression(s) of depositor(s).
Date:
Name(s), signature(s) and address(es) of witness(es)

* Where deposit is made in the name of minor, the cancellation of nomination should be signed by a person lawfully entitled to act on behalf of the minor.

Thumb impression(s) shall be attested by two witnesses.

Form DA 3

Variation of nomination under Section 45-ZA read with Section 56 of the Banking Regulation Act, 1949 and Rule 2(6) of the Co-operative Banks (Nomination) Rules, 1985 in respect of bank deposits

I	me
	cancel the nomination made by in favour of
We	[Name(s) and address(es)]	us
and hereby nominate the following person to whom in the event of my/
(Name and address)
our/minor's death the amount of the deposit, particulars whereof are given below may be returned by

(Name and address of branch/office in which deposit is held).


Deposit				Nominee
Nature of	Distinguishing No.	Additional details, if any	Name	Address	Relationship with depositor, if any	Age	If nominee is a minor, his date of birth

2. As the nominee is a minor on this date, I/We appoint Shri/Smt./Kum. (Name, address and age)
to receive the amount of the deposit on behalf of the nominee in the event of my/our/minor's death during the minority of the nominee.

Place:	* Signature(s)/Thumb impression(s) of depositor(s).
Date:
Name(s), signature(s) and address(es) of witness(es)

Strike out if nominee is not minor.

* Where deposit is made in the name of a minor, the variation of nomination should be signed by a person lawfully entitled to act on behalf of the minor.

Thumb impression(s) shall be attested by two witnesses.

Form SC 1

Nomination under Section 45-ZC read with Section 56 of the Banking Regulation Act, 1949 and Rule 3(1) of the Co-operative Banks (Nomination) Rules, 1985 in respect of articles left in safe custody with co-operative bank

I, nominate the following person to whom, in the event of my/minor's death

(Name and address)

the articles left in safe custody, particulars whereof are given below, may be returned by

(Name and address of branch/office in which the articles are left in safe custody)

Articles				Nominee
Nature of	Distinguishing mark or No.	Additional details, if any	Name	Address	Relationship with depositor, if any	Age	If nominee is a minor, his date of birth



2. As the nominee is a minor on this date, I appoint Shri/Smt./Kum (name, address and age)
to receive the said articles on behalf of the nominee, in the event of my/minor's death during the minority of the nominee.

* Signature(s)/Thumb impression(s)

of depositor(s).

Name(s) and address(es) and

Signature(s) of witness(es)

Strike out if nominee is not a minor.

* Where articles are left in safe custody in the name of a minor, the nomination should be signed by a person lawfully entitled to act on behalf of the minor.

Thumb impression shall be attested by two witnesses.

Form SC 2

Cancellation of nomination under Section 45-ZC read with Section 56 of the Banking Regulation Act, 1949 and Rule 3(4) of the Co-operative Banks (Nomination) Rules, 1985 in respect of article, left in safe custody with Co-operative bank

I, hereby cancel the nomination made by me in favour of

(Name and address)

in respect of ..left by me in safe custody with

(Name and address of branch/office in which the articles are left in safe custody)

Particulars whereof are given below:

Particulars of Articles

Nature of articles	Distinguishing Mark or No.	Additional details, if any

Place:

* Signature(s)/Thumb impression

Date:

of depositor(s).

Name(s), Signature(s) and

address(es) of witness(es)

* Where articles are left in safe custody in the name of a minor, the cancellation of nomination should be signed by a person lawfully entitled to act on behalf of the minor.

Thumb impression shall be attested by two witnesses.

Form SC 3

Variation of nomination under Section 45-ZC read with Section 56 of the Banking Regulation Act, 1949 and Rule 3(5) of Co-operative Banks (Nomination) Rules, 1985 in respect of articles left in safe custody with co-operative bank

I, .cancel the nomination made by me in favour of

(Name and address)

and hereby nominate the following person to whom in the event of my/minor's death, the articles left in safe custody, particulars whereof are given below, may be returned by

(Name and address of branch/office in which articles are left in safe custody)

Articles				Nominee
Nature of	Distinguishing mark or No.	Additional details, if any	Name	Address	Relationship with depositor, if any	Age	If nominee is a minor, his date of birth

2. As the nominee is a minor on this date, I appoint Shri/Smt./Kum (Name, address and age)
to receive the said articles on behalf of the nominee, in the event of my/minor's death during the minority of the nominee.

Place:

* Signature/Thumb impression of depositor

Date:

Name(s), signature(s) and

address(es) of witness(es)

Strike out if nominee is not a minor.

* Where articles are left in safe custody in the name of a minor, the nomination should be signed by a person lawfully entitled to act on behalf of the minor.

Thumb impression shall be attested by two witnesses.

Form SL 1

Nomination under Section 45-ZE read with Section 56 of the Banking Regulation Act, 1949 and Rule 4(1) of the Co-operative Banks (Nomination) Rules, 1985 by sole hirer in respect of safety locker

I, nominate the following person to whom in the event of my/minor's

(Name and address)

death may give access

(Name and address of branch/office in which the locker is situated)

to the locker and liberty to remove the contents of the locker, particulars whereof are given below:

Locker				Nominee
Nature of	Distinguishing mark or No.	Additional details, if any	Name	Address	Relationship with hirer, if any	Age

Place:

* Signature/Thumb impression of hirer.

Date:

Name(s) and address(es)

and Signature(s) of witness(es)

* Where the locker is hired solely in the name of a minor, the nomination should be signed by a person lawfully entitled to act on behalf of the minor.

Thumb impression shall be attested by two witnesses.

Form SL 1-A

Nomination under Section 45-ZE read with Section 56 of the Banking Regulation Act, 1949 and Rule 4(2) of the Co-operative Banks (Nomination) Rules, 1985, by joint hirers in respect of safety locker

I/We nominate the following person(s) to whom in the event of the death

[Name(s) & address(es)]

of one or more of us

[Name and address of branch/office in which the locker is situated]

may give access to the locker and liberty to remove the contents of the locker, particulars whereof are given below, jointly with the survivor or survivors of us.

Locker

Nominee(s)

Nature of

Distinguishing mark or No.

Additional details, if any

Name

Address

Relationship with hirer(s), if any

Age

Place:

* Signature/Thumb impression of hirers.

Date:

Name(s), signature(s) and

address(es) of witness(es)

* Thumb impression(s) shall be attested by two witnesses.

Form SL 2

Cancellation of nomination under Sections 45-ZE and 52 read with Section 56 of the Banking Regulation Act, 1949 and Rule 4(5) of the Co-operative Banks (Nomination) Rules, 1985 in respect of safety locker

I/We hereby cancel the nomination(s) made by me/us in favour of

[Name(s) and address(es)]

in respect of the safety locker, the particulars whereof are given below:

[Name(s) and address(es)]

Locker

Nominee(s)

Nature of

Distinguishing mark or No.

Additional details, if any

Name

Address

Relationship with hirer(s), if any

Age

Place:

* Signature/Thumb impression of hirer(s).

Date:

Name(s), signature(s) and

address(es) of witness(es)

* Where the locker is hired solely in the name of a minor, the cancellation of nomination should be signed by person lawfully entitled to act on behalf of the minor.

Thumb impression shall be attested by two witnesses.

Form SL 3

Variation of nomination under Sections 45-ZE and 52 read with Section 56 of the Banking Regulation Act, 1949 and Rule 4(6) of Co-operative Banks (Nomination) Rules, 1985, by sole hirer in respect of safety locker

I, cancel the nomination made by me in favour of

(Name and address)

and hereby nominate the following person to whom in the event of my death/minor's death

(Name and address of branch/office in which the locker is situated)

may give access to the locker and liberty to remove the contents of the locker, particulars whereof are given below:

Locker				Nominee
Nature of	Distinguishing mark or No.	Additional details, if any	Name	Address	Relationship with hirer, if any	Age

Place:

* Signature/Thumb impression of hirer.

Date:

Name(s), signature(s) and

address(es) of witness(es)

* Where the locker is hired solely in the name of a minor, the nomination should be signed by a person lawfully entitled to act on behalf of the minor.

Thumb impression shall be attested by two witnesses.

Form SL 3-A

Variation of nomination under Sections 45-ZE and 52 read with Section 56 of the Banking Regulation Act, 1949 and Rule 4(7) of the Co-operative Banks (Nomination) Rules, 1985 by joint hirers in respect of safety locker

We, cancel the nomination(s) made by us in favour of

[Name(s) and addresse(s)]

and hereby nominate the following person(s) to whom in the event of

[Name(s) and address(es)]

the death of one or more of us,

(name and address of branch/office in which the locker is situated)

may give access to the locker and liberty to remove the contents of the locker, particulars whereof are given below, jointly with the survivor or survivors of us.

Locker				Nominee(s)
Nature of	Distinguishing mark or No.	Additional details, if any	Name	Address	Relationship with hirers, if any	Age

Place:

* Signature/Thumb impression of hirers.

Date:

Name(s), signature(s) and

address(es) of witness(es)

Thumb impression(s) shall be attested by two witnesses.

2. Vide Noti. No. S.O. 266(E), dated March 29, 1985, published in the Gazette of India, Extra., Pt. II, S. 3(ii), dt. 29-3-1985, pp. 30-38.

Co-operative Banks (Nomination) Rules, 1985

Section 1. Short title and commencement

Section 2. Nomination in respect of deposits

Section 3. Nomination in respect of articles in safe custody

Section 4. Nomination in respect of safety locker

SECTIONS