In exercise of the powers conferred by section 3A
of the Government Savings Promotion Act, 1873 (5 of 1873), the Central
Government hereby makes the following Scheme further to amend the Sukanya Samriddhi
Account Scheme, 2019, namely:- (1) This Scheme may be
called the Sukanya Samriddhi Account (Amendment) Scheme, 2024. (2) It shall be deemed to
have come into force on the 1st day of January, 2024. In
the Sukanya Samriddhi Account Scheme, 2019, in paragraph 5,- (a) in sub-paragraph
(1B), for the words, figures and letters, "on or after the 1st day of
April, 2023", the following words, figures, letters and brackets
"between 1st day of April, 2023 to 31st day of December, 2023 (both days
inclusive)" shall be substituted; (b) after sub-paragraph
(1B), the following sub-paragraph shall be inserted, namely:- "(1C) The deposits made in the account
on or after the 1st day of January, 2024 and the balances at the credit of the
account shall earn interest at the rate of 8.2 per cent. per annum.".SUKANYA SAMRIDDHI ACCOUNT (AMENDMENT)
SCHEME, 2024
PREAMBLE