RBI/2004-05/468
Ref.No.CO.DT.15.02.001/H-9593-9615/2004-05
May 14, 2005
Chaitra 23, 1927 (S)
The General Manager
Government Accounts Department
State Bank of India and 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 /
Dear Sir,
Public Provident Fund Scheme, 1968 - Amendments
We forward herewith a copy of Notification No.G.S.R.____(E)
dated May 13, 2005 issued by Government of India, Ministry of Finance, New Delhi
amending the provisions of the Public Provident Fund Scheme, 1968 as under:
i. in paragraph 3, sub-paragraph (2) shall be omitted;
ii. in paragraph 12, in sub-paragraph (1), the Note shall be omitted;
iii. in Form A -
a. for the heading 'ACCOUNT IN THE NAME OF SELF/MINOR(S)/HUF/ASSOCIATION',
the heading 'ACCOUNT IN THE NAME OF SELF /MINOR (S)' shall be substituted;
b. in paragraph (ii), the words 'or a Hindu Undivided Family
or an Association of persons' shall be omitted;
c. in paragraph (iii) in the details; S.Nos. 3 and 4 and the
entries relating thereto shall be omitted;
d. in paragraph (iv), the sub-paragraphs (b) and (c) shall
be omitted;
e. 'Note 1' shall be omitted.
2. These amendments to PPF Scheme 1968 have come into force
with effect from May 13, 2005. 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,
(D.Rajagopala Rao)
Deputy General Manager
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