NATIONAL SAVINGS CERTIFICATES (VIII ISSUE) (AMENDMENT RULES), 2018
PREAMBLE
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 further to amend the National Savings Certificates (VIII Issue) Rules, 1989, namely:-
Rule 1 - RULE 1
(1) These rules may be called the National Savings Certificates (VIII Issue) (Amendment Rules), 2018.
(2) They shall deemed to have come into force on the 1st day of October, 2018.
Rule 2 - RULE 2
In the National Savings Certificates (VIII Issue) Rules, 1989 (hereinafter referred to as the said rules), in rule 15,-
(a) in sub-rule (6 I), for the figures, letters and words "1st day of January, 2018", the words, figures and letters " 1st day of January, 2018 but before the 1st day of October, 2018," shall be substituted;
(b) after sub-rule (6I) and the Table relating thereto, the following shall be inserted, namely:-
"(6 J) Where a certificate has been purchased on or after the 1st day of October, 2018 the maturity period of a certificate of any denomination, shall be five years, commencing from the date of issue of the certificate. The amount inclusive of interest, payable on encashment of the certificate at any time after the expiry of its maturity period shall be Rs. 146.93 for denomination of Rs. 100.00 and at proportionate rate for any other denomination. The interest as specified in the Table below shall accrue to the holder or holders of the certificate at the end of each year and the interest so accrued at the end of each year upto the end of the fourth year shall be deemed to have been reinvested on behalf of the holder and aggregated with the amount of face value of the certificate.
TABLE
|
The year for which interest accrues |
Amount of interest (rupees) accruing on certificate of Rs. 100 denomination |
|
First Year |
8.00 |
|
Second Year |
8.64 |
|
Third Year |
9.33 |
|
Fourth Year |
10.08 |
|
Fifth Year |
10.88 |
Note: The amount of interest accruing on a certificate of any other denomination shall be proportionate to the amount specified in the Table above".
Rule 3 - RULE 3
In rule 16 of the said rules, in sub-rule (4),-
(a) in clause (xiii), for the figures, letters and words "1st day of January, 2018", the words, figures and letters "1st day of January, 2018 but before the 1st day of October, 2018" shall be substituted;
(b) after clause (xiii) and the Table relating thereto, the following shall be inserted, namely:-
"(xiv) If a certificate is encashed under sub-rule (1) after the expiry of three years from the date of certificate purchased on or after the 1st day of October, 2018, the amount payable, inclusive of interest accrued under rule 15 and after adjustment of discount, shall be as specified in the Table below for a certificate of Rs. 100 denomination and at a proportionate rate for a certificate of any other denomination.
TABLE
|
Period from the date of the certificate to the date of its encashment |
Amount payable inclusive of interest (Rupees) |
|
(1) |
(2) |
|
Three years or more, but less than three years and six months |
122.50 |
|
Three years and six months or more, but less than four years |
126.72 |
|
Four years or more, but less than four years and six months |
131.08 |
|
Four years and six months or more, but less than five years |
135.59 |
