Master Circular on Nomination facility in Relief / Savings Bonds - RBI - Reserve Bank of India
Master Circular on Nomination facility in Relief / Savings Bonds
RBI/2009-10/54 July 1, 2009 The Chairman / Managing Director Dear Sir Master Circular on Nomination facility in Relief / Savings Bonds The Department of Government and Bank Accounts, Central Office, RBI has been issuing instructions relating to nomination facility for Relief / Savings bond holders from time to time. In order to enable Public Debt Offices/Agency Banks to have all the currently operative instructions on the above subject at one place, a revised Master Circular on ‘Nomination facility in Relief / Savings Bonds’ has been prepared which is updated upto 30th June every year. Accordingly, the amended circular giving the updation upto 30.06.2009 is enclosed. You may also access the circular on our website www.rbi.org.in Please acknowledge receipt. Yours faithfully, (Indira Nanu) Relief Bond / Saving Bond Schemes i. A sole holder or all the joint holders (investors) of a Relief/Savings Bond other than in the form of promissory note or bearer bond may nominate one or more persons who in the event of death of the sole holder/all the joint holders, as the case may be, would be entitled to the Relief/Savings Bond and to the payment thereon, provided that the person or each of the persons nominated is himself / herself competent to hold a similar bond. Cancellation of Nomination: A nomination previously made will stand automatically cancelled - The various circulars issued by this Department based on which the above Master Circular is prepared are listed below. (In case detailed clarifications are required on specific issues, the circulars indicated above may please be referred to.) |