RBI/2004-05/296
Ref.No.CO.DT.15.02.001/H-5289-5311/2004-05
December 09, 2004
Agrahayana 18, 1926 (S)
The General Manager
Government Accounts Department
State Bank of India and Associate Banks ;
14 Nationalised Banks and Corporation Bank
Dear Sir,
Public Provident Fund Scheme, 1968 - Amendments
We forward herewith 10 copies of Notification No.G.S.R.755
(E) dated 19th November 2004 issued by Government of India, Ministry of Finance,
New Delhi amending the provisions to the Public Provident Fund Scheme, 1968
as under :
(i) in paragraph 4, for sub-paragraph (4), the following
sub-paragraph
shall be substituted, namely :-
"(4) Every subscription shall be made in cash
or by crossed cheque or draft or pay order in favour of the Accounts Office
at the place at which that office is situated."
(ii) in paragraph 12, after sub-paragraph (6), the following
sub-paragraph shall be inserted, namely :-
"(7) A subscriber to the Fund cannot nominate
a trust as his nominee."
2. These amendments to PPF Scheme 1968 shall come into force
on the date of its publication in the Official Gazette i.e. 19th November 2004.
You may please issue suitable instructions to all your designated branches/offices
authorized to operate the PPF Scheme, 1968. The amendments may also be displayed
on the notice board by the above branches/brought to the notice to PPF account
holders.
3. Please acknowledge receipt.
Yours faithfully,
Sd/-
(P.Loganathan)
Asstt.General Manager
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