SCSS, 2004 - Charges for transferring Account from one deposit Office to another - RBI - Reserve Bank of India
SCSS, 2004 - Charges for transferring Account from one deposit Office to another
RBI/2005-06/355
Ref.No.DGBA.CDD.H. 15704/15.15.001 / 2005-06
April 12, 2006
Chaitra 22, 1928 (S)
The General Manager
Government Accounts Department
State Bank of India and its Associate Banks
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 /ICICI Bank Ltd.
Dear Sir,
Amendments to Senior Citizens Savings Scheme Rules, 2004 - Transfer of Accounts from one deposit Office to another - Charges
Please refer to our circular CO.DT.No.15.02.001/H.3917-3939/2004-05 dated October 28, 2004 advising you the amendments to the captioned scheme.
2. Government of India, Department of Economic Affairs, Ministry of Finance, New Delhi have since amended the Senior Citizens Savings Scheme Rules, 2004 with regard to transfer of accounts from one deposit office to another indicating the transfer fee payable by the depositor and accordingly issued Notification No…GSR…..(E) dated March 23, 2006 containing the amendments (copy enclosed). You may please advise all the designated branches to take note of the said amendments while implementation of the captioned scheme.
3. Please acknowledge receipt.
Yours faithfully,
Sd/-
(B.B.Sangma)
General Manager