Senior Citizens Savings Scheme, 2004 - Clarification in respect of rate of interest in death cases. - RBI - Reserve Bank of India
Senior Citizens Savings Scheme, 2004 - Clarification in respect of rate of interest in death cases.
RBI/2006-2007/360 April 30, 2007 The
General Manager Dear Sir, Senior
Citizens Savings Scheme, 2004 - Please refer to rule 8 (3) of Senior Citizens Savings Scheme, 2004 (SCSS) framed by Government of India, Ministry of Finance, vide Notification G.S.R. 490 (E) dated August 2, 2004, in respect of closure of SCSS account in case of death of a depositor before maturity. 2. In this connection, Government of India, Ministry of Finance has, further, clarified that in cases where the depositor has expired before the maturity of the deposits and the nominee / legal heir approach the banker for closure of the deposit account, the nominee / legal heir in such cases is entitled to the benefit of Saving Bank rate of interest for the period commencing the date of death of the depositor to the date of closure of the account under SCSS, 2004. 4. The contents of this circular may be brought to the notice of designated branches of your bank for information and compliance. 5. Please acknowledge receipt.
Yours faithfully, (Imtiyaz
Ahmad) |