[31st
March 2023] In exercise of the powers
conferred by section 15 of the Government Savings Promotion Act, 1873 (5 of
1873), the Central Government hereby makes the following rules to amend the
Government Savings Promotion General Rules, 2018, namely:- (1)
These rules may be called the Government
Savings Promotion General (Amendment) Rules, 2023. (2)
They shall come into force on the date of its
publication in the Official Gazette. "(1)
In addition to the documents mentioned in
sub-rule (2) of rule 5, an individual shall also submit to the Accounts Office,
the following identity documents containing proof of identity and address for
the purpose of opening an account, namely:- (a)
the Aadhaar Number issued by the Unique
Identification Authority of India: Provided that,- (a)
where the Aadhaar Number has not been
assigned to an individual, he shall furnish proof of application of enrollment
for Aadhaar at the time of opening an account and the account holder shall
furnish the Aadhaar number to the Accounts Office within a period of six months
from the date of opening of account for linking the account with Aadhaar
Number; (b)
if a depositor has already opened an account
and has not submitted his Aadhaar number to the Accounts Office, he shall do so
within a period of six months with effect from the 1st day of April, 2023, and
in the event of failure of the depositor to submit the Aadhaar number within
the specified period of six months, his account shall cease to be operational
till the time he submits the Aadhaar Number to the Accounts Office; (b)
the Permanent Account Number or Form 60 as
defined in the Income Tax Rules,1962: Provided that the individual
who has not submitted the Permanent Account Number at the time of opening an
account shall submit the same to the Accounts Office within a period of two
months from the date of happening of any of the following events, whichever is
the earliest, namely:- (i)
the balance at any point of time in the
account exceeds fifty thousand rupees; or (ii)
the aggregate of all credits in the account
in any financial year exceeds one lakh rupees; or (iii)
the aggregate of all withdrawals and
transfers in a month from the account exceeds ten thousand rupees, and in the
event of the failure of the depositor to submit the Permanent Account Number
within the specified period of two months, his account shall cease to be
operational till the time he submits the Permanent Account Number to the
Accounts Office; (c)
any other document as may be considered
necessary by the Accounts Office including those related to the nature of
business and financial status of the depositor."Government
Savings Promotion General (Amendment) Rules, 2023
In the Government Savings Promotion General Rules, 2018, in rule 6, for
sub-rule (1), the following sub-rule shall be substituted, namely:-