RBI/2011-12/282
DGBA.CDD. No. H- 3341/15.15.001/2011-12

November 25, 2011

The Chairman and Managing Director/Managing Director
Government Accounts Department/Head Office
State Bank of India/State Bank of Patiala/
State Bank of Bikaner & Jaipur/State Bank of Travancore/
State Bank of Hyderabad/State Bank of Mysore/ Andhra Bank/
Allahabad Bank/Bank of Baroda/Bank of India/
Bank of Maharashtra/Canara Bank/Central Bank of India/
Corporation Bank/Dena Bank/Indian Bank/Indian Overseas Bank/
Punjab National Bank/Syndicate Bank/UCO Bank/
Union Bank of India/United Bank of India/Vijaya Bank/IDBI Bank/ICICI Bank Ltd..

Dear Sir/Madam,

Amendment to Senior Citizens Savings Rule, 2004 (SCSS, 2004)
To allow verification of Affidavits by” Notary Public” along with
“Oath Commissioner” in SCSS, 2004.

We forward herewith  5 copies of Government of India Notification G.S.R. 770 (E) dated October 19, 2011, on the captioned subject, the contents of which are self-explicit.

2. In this regard, we advise that the contents of the Notification may be brought to the notice of the branches of your bank operating the SCSS, 2004 and may also be displayed on the notice boards of your branches for the information of the SCSS, 2004 subscribers.

Yours faithfully

(Shrikant Hamine)
Manager

Encls : As above

The Gazette of India

EXTRAORDINARY
Part II – Section 3 – Sub-Section (i)
PUBLISHED BY AUTHORITY

MINISTRY OF FINANCE
(Department of Economic Affairs)
NOTIFICATION

New Delhi, the 19th October, 2011

G.S.R.770(E). – In exercise of the powers conferred by Section 15 of the Government Savings Banks Act, 1873 (5 of 1873), the Central Government hereby makes the following rules further to amend the Senior Citizens Savings Scheme Rules, 2004, namely : -

1. (1) These rules may be called the Senior Citizens Savings Scheme (Amendment) Rules, 2011.
    (2) They shall come into force on the date of their publication in the Official Gazette.

2.  In the Senior Citizens Savings Scheme Rules, 2004;

         (a) in Annexure II to Form F, under the heading VERIFICATION; after the    words “Oath Commissioner”, the words “or               Notary Public” shall be inserted.

         (b) in Annexure III for Form F, under the heading VERIFICATION; after the words “Oath Commissioner”, the words “or                  Notary Public” shall be inserted.

[F.No.2-8/2004-NS-II/Vol.III]
M.A. Khan, Under Secretary

Note :- The Senior Citizens Savings Scheme Rule, 2004 were published in the Gazette of India (Extraordinary) vide notification number G.S.R.490 (E), dated the 2nd August, 2004 and subsequently amended vide G.S.R. 706(E), dated the 27th October, 2004 and G.S.R.176 (E), dated the 23rd March, 2006, G.S.R.390 (E), dated the 24th May, 2007 and G.S.R.639 (E) dated the 28th July, 2010.