Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com POST OFFICE CUMULATIVE TIME DEPOSIT RULES 1981 CONTENTS 1. Short title and commencement 2. Definitions 3. Application of the Post Office Savings Bank General Rules, 1981 4. Pesons who can open an account 5. Type of account and its maturity 6. Limits on deposits and accounts 7. Defaults in deposit 8. Advance deposits 9. Amount repayable to depositor on maturity 10. Repayment on death of depositor 11. Post maturity interest 12. Withdrawal 13. Procedure on the minor attaining majority 13A. Discontinuance of 10-year account 14. Repeal and saving POST OFFICE CUMULATIVE TIME DEPOSIT RULES 1981 G.S.R. 665(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 ; namely : - 1. Short title and commencement :- (1) These rules may be called the Post Office Cumulative Time Deposit Rules, 1981. (2) They shall come into force on the 1st day of April, 1982. 2. Definitions :- In these rules, unless the context other- wise requires (a) "account" means a Cumulative Time Deposit Ac- count; (b) "Table" means a Table appended to these rules; (c) "year" means a year commencing on the date of the first deposit in an account; (d) words and expressions used herein and not defined but defined in the Post Office Savings Bank Gene- ral Rules, 1981 have the meanings respectively assigned to them in those rules. 3. Application of the Post Office Savings Bank General Rules, 1981 :- For' matters not provided in these rules, the provisions of the Post Office Savings Bank General Rules, shall apply. 4. Pesons who can open an account :- (1) An account may be opened by- (a) a single adult; or (b) two adults jointly, the amount due on the account being payable (i) to both jointly or survivor, or (ii) to either of them or survivor ; or (c) a guardian on behalf of a minor or a person of unsound mind; or (d) a minor, who has attained the age of ten years, in his own name. (2) A depositor can have more than one account in his name jointly with another subject to the limits specified in rule 6. 5. Type of account and its maturity :- (1) There shall be one type of account, namely, 10-Year account, and its matu- rity period shall be ten years. (2)A 15-Year account opened under the Post Office Savings Bank (Cumulative Time Deposits) Rules, 1959 shall be continued under these rules : Provied that at the written request of the depositor, such an account which has not become a discontinued account under rule 7 may be converted into a 10-Year account. 6. Limits on deposits and accounts :- In each account, deposits shall be made monthly subject to the following conditions, namely;- (i) The amount of each deposit shall be a multiple of five rupees. (ii) The minimum deposit shall be ten rupees and the maximum deposit shall be one thousand rupees in a single account or two thousand rupees in a joint account. (iii) The first deposit shall be made at the time of open- ing the account and the amount, of such deposit shall be the denomination of the account. Each subsequent monthly deposit shall be made before the end of the calendar month and shall be equal to the first deposit. (iv) Where a deposit is made by means of a cheque, pay order or demand draft, the date of its pre- sentation to the Post Office Savings Bank shall be deemed to be the date of deposit. (v) More than one account can be opened by a person in one or more Post Office Savings Banks but bis total deposits during the entire period of the ac- counts, including his share of deposits in joint accounts, if any, shall not exceed one lakh and twenty thousand rupees. Explanation. For the purpose of this rule (a) one half of the amount of deposits in a joint account shall be taken as the share of each depositor in such an account. (b) for arriving at the amounts of deposit mat can be made by a person who is already having an account or accounts, a deposit of any amount in a 15-year account shall be taken to be equivalent to one and a half times that amount in a 10-year account. 7. Defaults in deposit :- (1) If there are defaults in monthly deposit, and such defaults exceed ten in the case of a 10-year account of fifteen in the case of 15-year account, the account shall be treated as discontinued. (2) A depositor may deposit in one lump sum the defaulted instalments or as many of the defaulted instalments as will reduce the defaults to ten or less in the case of a 10-year account or fifteen or less in the case of a 15-year account. (3) Interest at the rate of five paise for every five rupees of a defaulted instalment for each month of default shall also be paid by the depositor along with such deposit. (4) An account in which defaulted instalments are so deposited shall not be treated as discontinued. 8. Advance deposits :- (1) In an account which has not become a discontinued account under rule 7, deposits for not less than six monthly instalments may be made in advance in any calendar month at the option of the depositor and rebate on such deposits shall be admissible as follows; Advance deposits \Rebate for an account of Rs. 10/- denomination. (1) Six or more deposits but not exceding eleven deposits made in any calendar month. \One rupee. (2) Twelve or more deposits made in any calendar month. \Four rupees for every twelve deposits and one rupee for balance, if any, of not less than six deposits. (2) For accounts of other denominations, the amounts of rebate shall be proportionate to the rates specified in sub- rule (1). 9. Amount repayable to depositor on maturity :- (1) In the case of an account in which all the monthly deposits have been made, the amount, inclusive of interest, as specified in Tables 1 and 2 shall be repayable at the end of its maturity period. (2) In the case of an account having defaults not exceeding ten in a 10-Year account or fifteen in a 15-Year account, the depositor shall have the following options, namely ;__ (a) to pay the defaulted instalments, with interest at the rate as specified in sub-rule (2) of rule 7 and receive full maturity value as per Table 1 or 2, as the case may be, at the end of the maturity period; (b) to extend the maturity period by as many months as the number of defaults, pay the defaulted instalments monthly, without interest, during the extended period, and receive the full maturity value as specified in Table 1 or 2, as the case may be, at the end of the extended period ; (c) if the defaults are not rectified during the maturity period or maturity period as extended under clause (b), to receive at the end of such period an amount, inclusive of interest, which shall be in the same proportion to the amount specified in Table 3 as the number of monthly deposits made in the account bears to one hundred and twenty if it is a 10-year account or to. one hundred and eighty if it is a 15-year account. (3) In the case of an account treated as discontinued under rule 7, the depositor shall be entitled to receive at the end of the maturity period, an amount, inclusive of interest, which shall be in the same proportion to the amount specified in Table 3 as the number of monthly deposits made in the account bears to one hundred and twenty if it is a 10-year account or to one hundred and eighty if it is a 15-vear account. (4) (a) In the case of a 10-year account opened on or after the 1st day of May, 1981, a bonus shall be payable on its maturity in addition to the amount specified in subrules (1) and (2), subject to the following conditions, namely (i) the account shall not be a discontinued account under rule 7; (ii) no withdrawal under rule 12 has been made in the account ; (b) Such. bonus shall be at the rate of fifty rupees for an account of ten rupees denomination and at proportionate rates for other denominations, 10. Repayment on death of depositor :- (1) Subject to sub-rule (2), on the death of the depositor in a single account or both the depositors in a joint account, no further deposits shall be made in the account and the procedure specified in rule 13 of the Post Office Savings Bank General Rules, 1981 shall apply. For the purpose of such procedure, the amount due for repayment on The account shall be deemed lo be as follows : (a) If all the monthly deposits The amount specified in the have been made during Table I or 2. as the case may the maturity period or be. priod as extended under clause (b) of sub-rule (2) of rule 9. (b) If there are defaults in deposit and (i) If the nominee or legal The amount which shall heir desires to receive be in the same proportion payment of propor- to the amount specified in tionate amount on Table 3 as the number of expiry of the maturity monthly deposits made in period or maturity the account bears to one as extended under hundred and twenty if it caluse (b) of sub-rule is a 10-years account and 2 of rule 9 : to one hundred and eighty if it is a 15-year account, (ii) if the nominee or legal the amount specified in Table heir desires to receive 4 or 5 or 7 or 8, as the case payment of propor- may be. donate amount ealier than under (i) above. (2) Notwithstanding anything contained in sub-rule (1), if there are only one or two surviving nominees or legal heirs, he or they may continue the account even if, by doing so, the limit specified in rule 6 is exceeded. (3) On the death of a depositor in a joint account, the surviving depositor shall be treated as the sole owner of the account and he may (a) continue the account even if, by doing so, the limit specified in rule 6 is exceeded; or (b) receive, on the expiry of maturity period or maturity period as extended under clause (b) of sub-rule (2) of rule 9, an amount inclusive of interest, which shall be in the same proportion to the amount specified in Table 3, as the number of monthly deposits made in the account bears to one hundred and twenty if it is a 10- year account or to one hundred and eighty if it is a 15-year account; or (c) claim, at any time earlier than under Clause (b), proportionate amount as specified in Table 4 or 5 or to or 7 or 8, as the case may be. (4) On the death of the guardian of a minor or lunatic depositor, the new guardian may close the account and claim the amount due under rule 9, on expiry of the maturity period or maturity period as extended under clause (b) or sub-rule (2) of rule 9, or claim the proportionate amount as specified in Table 4 or 5 or 6 or 7 or 8, as the case may be, if the same is required in the interest of such depositer (5) (a) In the case of a 10-year account opened or after the 1st day of May, .1981 and closed at the end of its maturity period or maturity period as extended under clause (b) or sub-rule (2) of rule 9, a bonus shall be payable in addition to the amount payable under this rule, subject to the following conditions, namely: (i) the account shall not be a discontinued account under rule 7; (ii) no withdrawal under rule 12 has been made in the account (b) Such bonus shall be at the rate of fifty rupees an account of ten rupees denomination and at proportionate rates for other denominations. 11. Post maturity interest :- Where an account, including a discontinued account, is closed on a date subsequent to the maturity period or the extended period under clause (b) of sub-rule (2) of rule 9, in addition to the amount on the account under rule 9 or 10, interest shall to the depositor subject to the following condittly (i) The interest shall be simple and calculated at the rate applicable from time to time to savings account counts of the type of single or joint account. (ii) I he interest shall be allowed for a maximum period of two years from the dale of maturity or the date of expiry of the extended period under clause (b) of sub-rule (2) of rule 9, as the case may date of closure of the account, and in computing such period, any part of the period which is less than a month shall be ignored. (iii) The interest shall be calculated on the amount repayable under rule 9 or 10 as reduced by any amount recoverable from the depositor under subrule (6) of rule 12 in respect of withdraw, if any, made by him ana the interest payable by him thereon. 12. Withdrawal :- (1) Withdrawals in an account allowed during its maturity period subject to the conditions, namely: (i) The number of withdrawals shall not exceed two in a 10-year account and three in a 15-year account (ii) The first withdrawal shall be allowed of minimum period of one year has elapsed from the date of opening of the account and the depositers has deposited at least twelve instalments in that account. (iii) The second withdrawal shall be allowed only after the account has been in operation for a minimum period of five years. (iv) The third withdrawal in a 15-year account shall be allowed only after the account has been in operation for a minimum period of ten years. (v) Each withdrawal shall be restricted to of the balance in the account as on the date of application for withdrawal, inclusing of advance deposits and refund or previous withdrawals if any (vi) No withdrawal shall be allowed in an account treated as discontinued under rule 7. (vii) Each withdrawal shall be a multiple of five rupees (2) Each withdrawal may be repaid in one lump sume at any time during the currency of the account or in equal monthly instalments of five rupees or multiples thereof. The number of such instalments shall be limited of twenty and shall not exceed the number of months remaining for maturity of the! account and such instalments shall be payable along with the monthley deposites. (3) In respect of each withdrawal, simple interest shall be payable by the depositor at the following rates, namely (i) 6 pen cent per annum in the case of withdrawals made before 1st April, 1972. (ii) 7.2 per cent per annum in the case of withdrawals made during the period from 1st April, 1972 to 31st March, 1975. (iii) 9.6 per cent per annum in the case of withdrawals made during the period from 1st April, 1975 to 31st January, 1977. (iv) 12 per cent per annum in the case of withdrawals made on or after 1st February, 1977. (4) In the case of repayment in one lump sum, the interest under sub-rule 3 shall be payable along with repayment of the amount withdrawn and such interest shall be calculated for full calendar months from the month of withdrawal to the month of repayment irrespective of the date on which the amount is withdrawn or repaid. If the reepayment with interest is made on or before the tenth of month, no interest shall be payable for that month. (5) In the case of repayment in monthly instalments, the interest under sub-rule 3 shall be calculated on the amount remaining unpaid at the end of each month from the month in which the withdrawal was made and such interest shall be payable along with the last instalment of repayment or in the month next following the month in which repayment of the last instalment is made. (6) Where, for any reason, the amount of withdrawal or a part thereof has not been repaid, or the interest thereon has not been paid, before the closure of the account, any outstanding amount due from the depositor in this behalf shall be recovered from the amount repayable to him or to his nominee or legal heir, as the case may be, on the closure of the account. 13. Procedure on the minor attaining majority :- (1) A minor on whose behalf an account has been opened may, on his attaining majority, continue ths account till maturity if the limit prescribed in rule 6 is not exceeded or' claim at the end of the maturity period of the account the protionate amount as specified under sub-rule (3) of rule 9, if he does not continue the account. (2) Where an account is continued under sub-rule (1), the ex-minor shall give a declaration as follows : "I hereby declare that the Post Office Savings Bank General Rules 1981 and the Post Office Cumulative Time Deposit Rules 1981 have been read by/to me and that I accept the said rules and all such amendments thereto as may be issued, from time to time, as binding on me. I further declare that the total deposits made / to be made by me in my Cumulative Time Deposit account/accounts including deposits in the accounts opened by me in my own name as a minor shall not exceed one lakh and twenty thousand rupees". 13A. Discontinuance of 10-year account :- 1 .- (1) On and from the 1st April, 1986, a 10-year account operated through the Post Office Savings Bank under these rules shall be discontinued and no person shall open any such account on and from that date. (2) Notwithstanding anything contained in sub-rule (1), the provisions of the foregoing rules shall apply to any 10-year account opened under these rules before the 1st day of April, 1986. 1. Inserted vide " POST OFFICE CUMULATIVE TIME DEPOSIT RULES 1981" Dt.14th February, 1986 Published in Ministry of Finance (Department of Economic Affairs), Noti. No. G.S.R, 202(E), dated February 14, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 14th February, 1986, pp. 2-3 [No. F. 3/4/85-NS] 14. Repeal and saving :- (1) The Post Office Savings Bank cumulative Time Deposits) Rules, 1959, are hereby repealed. (2) Notwithstanding such repeal, (a) anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under thte corresponding provisons of these rules or the Post Office Savings Bank General Rules, 1981; (b) the provisions of the rules so repealed shall apply to a 5-Year account opened before the 1st day of November, 1973. TABLE 1 (See Rules 9 and 10) Amounts repayable on maturity on 10-Year Cumulative Time Deposit Accounts Period during which account is or has been opened \Amount (Rs.) repay. able on an account of Rs. 10 denomination From 2.1.1959 to 31.3.1959 (both dates inclusive) \1457 From 1-4-1959 to 31.3.1960 \1461 From 1.4.1960 to 31.3.1961 \1465 From 1.4.1961 to 31.3.1962 \1471 From 1.4.1962 to 31.3.1963 \1477 From 1.4.1963 to 31.3.1964 \1484 From 1.4.1964 to 22.7.1964 \1495 From 23.7.1964 to 22.7.1965 \1505 From 23.7.1965 to 22.7.1966 \1510 From 23.7.1966 to 22.7.1967 \1521 From 23.7.1967 to 22.7.1968 \1533 From 23.7.1968 to 22.7.1969 \1546 From 23.7.1969 to 22.7.1970 \1560 From 23.7.1970 to 22.7.1971 \1576 From 23.7.1971 to 22.7.1972 \1593 From 23.7.1972 to 22.7.1973 \1611 From 23.7.1973 to 22.7.1974 \1630 From 23.7.1974 to 30.9.1979 \1650 From 1.10.1979 onwards \1693.20 Note . The amounts repayable on maturity on accounts of other denominations shall be proportionate to ths amounts specified above. TABLB 2 (See Rules 9 and 10) Amounts repayable on maturity of 15-Year Cumulative Time Deposit Accounts Period during which account is or has been opened \Amount (Rs.) repayable on an account of Rs 10 denomination. 1 \2 From 2.1.1959 to 31.3.1959 (both dates inclusive) 2533 From 1.4.1959 to 22.7.1959 \2541 From 23.7.1959 to 22.7.1960 \2550.55 From 23.7.1960 to 22.7.1961. \2562.30 From 23.7.1961 to 22.7.1962 \2576.20 From 23.7.1962 to 22.7.1963 \2590.40 From 23.7.1963 to 22.7.1964 \2605.90 From 23.7.1964 to 22.7.1965 \2622.60 1 \2 From 23-7-1965 to 22-7- 1966 From 23-7-1966 to 22-7-1967 From 23-7-1967 to 22-7-1968 From 23-7-1968to 22-7-1969 From 23-7-1969 to 22-7-1970 From 23-7-1970 to 22-7-1971 From 23-7-1971 to 22-7-1972 From 23-7- 1972 to 22-7-1973 From 23 7-1973 to 31-10-1973 \2640.50 2660.80 2682.30 2705.50 2729.30 2743.70 2759.60 2776.80 2781.50 Note : The amounts repayable on maturity on accounts of ot h er denominations shall be proportionate to the amounts specified above. TABLE 3 (See Rules 9 and 10) Period during which the account is or has been opened \Amount (Rs.) for an account of Rs. 10 denomination \10-Year Account \15-Year Account Before 1- 4-1970 On or after 1-4-1970 but before 1-4-1974 On or after 1-4- 1974 but before 23-7-1974 On or after 23-7-1974 but before 1-10- 1979 On or after 1-10-1979 \1450 1530 1570 1650 1693.20 \2500 2655 Note: The amount for an account of any other denomination shall be proportionate to the amount specified above. TABLE 4 (See rule 10) Amount payable to legal heir or nominee on the death of the depositor in 10-year or 15 -year Cumulative Time Deposit account opened before the 1st April, 1970 Number of deposits made \Amount (Rs.) for denomination of Rs. 10/- 1 \2 1 to 11 12 13 14 15 16 17 18 19 20 21 22 23 24 \The deposits made 121.14 131.33 141.53 151.80 162.04 172.36 182.64 193.01 203.32 213.75 224.11 234.48 245.00 1 \1 25 26 27 28 29 30 31 32 33 34 35 36 37 38 39 40 41 42 43 44 45 46 47 48 49 50 51 52 53 54 55 56 57 58 59 60 61 62 63 64 65 66 67 68 69 70 71 72 73 74 75 76 77 78 79 80 81 82 83 84 85 86 87 88 89 \255.42 265.99 276.46 287.11 297.61 308.33 318.89 329.68 340.28 351.15 361.81 372.76 383.47 394.51 405.28 416.40 427.22 438.44 449.31 460.63 471.99 483.42 494.91 505.97 517.56 529.22 540.94 552.73 564.58 576.50 588.50 600.56 612.70 624.91 637.20 650.00 663.48 674.94 687.47 699.54 711.64 723.79 735.98 748.22 760.30 772.62 784.99 797.52 809.99 822.50 835.05 847.65 860.30 873.00 885.75 898.54 911.38 924.27 937.21 950.91 963.11 976.20 989.34 1002.53 1015.77 1 \2 90 \1029.07 91 \1042.41 92 \1055.81 93 \1069.26 94 \1082.78 95 \1096.30 96 \1109.77 97 \1123.45 98 \1137.19 99 \1150.57 100 \1164.41 101 \1178.31 102 \1192.26 103 \1206.29 104 \1220.34 105 \1234.47 106 \1248.65 107 \1262.90 108 \1277.67 109 \1292.08 110 \1306.47 111 \1320.96 112 \1335.51 113 \1350.12 114 \1364.80 115 \1379.52 116 \1394.32 117 \1409.18 118 \1424.09 119 \1439.07 120 \1450.00 121 \1465.87 122 \1481.73 123 \1497.60 124 \1513.47 125 \1529.34 126 \1545.20 127 \ 1561.07 128 \1576.94 129 \1592.80 130 \1608.67 131 \1624.54 132 \1640.40 133 \1656.76 134 \1673.12 135 \1689.48 136 \1705.84 137 \1722.20 138 \1738.56 139 \1754.92 140 \1771.28 141 \1787.64 142 \1804.00 143 \1820.36 144 \1836.72 145 \1854.06 146 \1871.39 147 \1888.73 148 \1906.06 149 \1923.40 150 \1940.73 151 \1958.07 152 \1975.40 153 \1992.74 1 \2 154 \2010 07 155 \2027.41 156 \2044.74 157 \2063.14 158 \2081.55 159 \2099.95 160 \2118.36 161 \2136.76 162 \2155.16 163 \2173.57 164 \2191.97 165 \2210.38 166 \2228.78 167 \2247.18 168 \2265.59 169 \2285.12 170 \2304.66 171 \2324.19 172 \2343.73 173 \2363.26 174 \2382.79 175 \2402.33 176 \2421.86 177 \2441.40 178 \2460.93 179 \2480.46 Note: The a mounts will be proportionate for other deneminnations. TABLE 5 (See rule 10) Amount payable to legal heir or neminee on the death of the depositor in 10-year or 15-year Cumulative Time Deposit account opened on or after the 1st April, 1970 but before the 1st April, 1974. Number of deposits made \Amount Rs. for denomination of Rs. 10/- \ \ 1 \2 1 to 11 The deposits made \ 12 \121.63 13 \131.93 14 \142.26 15 \152.63 16 \163.02 17 \173.46 18 \183.92 19 \194.42 20 \204.96 21 \215.54 22 \226.16 23 \236.81 24 \247.50 25 \258.26 26 \269.07 27 \279.92 28 \290.83 1934 1 \2 93 \1118.39 94 \1132.74 95 \ 147.14 96 \1161.76 97 \1176,36 98 \1191.02 99 \1205,74 100 \1220,52 101 \ 1235.36 102 \1250.26 103 \1265.22 104 \1280.24 105 \1295.32 106 \1310.47 107 \1325.68 108 \1340.94 109 \1356.28 110 \1371.67 III \1387.131 112 \1402.65 113 \1418.24 114 \1433.88 115 \1449.59 116 \ 1465.37 117 \1481.21 118 \1497.11 119 \ 1513.09 120 \ 1530.00 1 2 1 \1546.02 122 \1562.32 123 \1578.76 124 \1595.2 125 \1611.7 126 \ 1628.38 127 \1645.11 128 \ 1661.84 129 \1678.72 130 \1695.59 131 \1712.62 132 \1729.64 133 \1746,81 134 \1763.98 135 \1781.31 136 \1798.63 137 \1816.10 138 \1833.57 139 \1851.20 140 \1868.83 141 \1886.61 142 \1904.38 143 \1922.32 144 \1940.25 145 \1958.34 146 \1976.43 147 \1994.68 148 \2012.95 149 \2031.34 150 \2049.73 151 \2068.31 152 \2086.87 153 \2105.60 154 \2124.38 155 \2143.22 156 \2162.10 157 \2181.57 158 \2201.04 1 \2 29 \301.78 30 \312.79 31 \323.85 32 \334.96 33 \346.13 . 34 \357.85 35 \368.64 36 \379.98 37 \391.38 QO \402.85 Jand \ \414.38 39 \ 40 \425.97 \437.62 41 \ 42 \449.35 \461.14 43 \ \473.00 44 \ \484.93 45 \496.93 46 \509.01 47 \521.16 48 \533.49 49 \546.90 50 \558.29 51 \570.87 52 \583.54 53 \596.31 54 \609.16 55 \621.98 56 \635.02 57 \648.15 58 \661.39 59 \675.00 60 \687.34 61 \700.01 62 \712.72 63 \725.49 64 \ \738.30 65 \751.17 66 \ \764.08 67 \ \777.05 ^0 60 \ \790.06 69 \ \803.13 70 \ \816.29 71 \ \829.50 72 \ \842.72 73 \ 74 \856.00 \869.32 75 \ 76 \882.70 77 \896.13 78 \909.61 \923.14 79 \ 80 \936.73 81 \950.37 82 \964.06 83 \977.81 84 \991.73 85 \1005.58 86 \1019.48 87 \1033.46 88 \1047.47 89 \1061.55 90 \1075.68 91 \1089.86 92 \1104.00 1 \2 59 \2220.70 160 \2240.46 161 \2260.20 162 \2280.16 163 \2300.19 164 \2320.22 165 \2340.46 166 \2360.79 167 \2381.10 168 \2401.63 169 \242.2.25 170 \2442.86 171 \2463.68 172 \2484.60 173 \2505.50 174 \2526.63 175 \2547.85 176 \2569.04 177 \2590.47 178 \2611.99 179 \2633.49 Note :- The amounts will be proportionate for other deneminations. TABLE 6 (See rule 10) Amount payable to legal heir or nominee on the death of depositor in a 10-year Cumulative Time Deposit account in respect of accounts opened on or after the 1st April, 1974 but before the 23rd July, 1974. Number of deposits \Amount (Rs.) for denomination of Rs. 10/- \ \ 1 \2 1 to 11 The deposits made \ 12 \122.60 13 \133.00 14 \143.50 15 \154.00 16 \164.60 17 \175.20 18 \185.80 19 \196.40 20 \207.10 21 \217.90 22 \228.60 23 \239.50 24 \250.30 25 \261.20 26 \272.10 27 \283.10 28 \294.10 29 \305.10 30 \316.20 31 . \327.30 32 \338.50 33 \349.70 34 \360.90 35 \372.20 36 \383.50 37 \394.90 38 \406.30 1 \2 39 \417.80 40 \429.20 41 \440.80 42 \452.40 43 \464.00 44 \475.60 45 \487.30 46 \499.10 47 \510.90 48 \522.70 49 \535.00 50 \547.30 51 \559.70 52 \572.20 53 \584.70 54 \597.40 55 \610.20 56 \622.90 57 \635.80 58 \648.90 59 \661.80 60 \675.00 61 \687.80 62 \700.70 63 \713.70 64 \726.70 65 \739.70 66 \752.90 67 \766.10 68 \779.30 69 \792.60 70 \806.00 71 \819.50 72 \833.00 73 \846.60 74 \860.30 75 \874.00 76 \887.80 77 \901.60 78 \915.80 79 \929.80 80 \943.90 81 \958.10 82 \972.30 83 \986.60 84 \1000.90 85 \1015.40 86 \1029.90 87 \1044.80 88 \1059.50 89 \1074.20 90 \1089.10 91 \1104.00 92 \1118.90 93 \1134.30 94 \1149.50 95 \1164.70 96 \1180.00 97 \1195.40 98 \1211.20 99 \1226.80 100 \1242.40 101 \1258.10 102 \1274.30 103 \1290.20 104 \1306.20 1 \2 105 \1322.20 106 \1338.80 107 \1355.00 108 \1371.40 109 \1387.70 110 \1404.20 111 \1420.80 112 \1437.40 113 \1454.20 114 \1471.00 115 \1487.90 116 \1504.40 117 \1520.90 118 \1538.00 119 \1555.30 Note: The amounts will be proportionate for other denominations. TABLE 7 (See rule 10) Amount payable to legal heir or nominee on the death of a depositor in a 10-year Cumulative Time Deposit recount in respect of accounts opened on or after the 23rd July, 1974, but before the 1st October, 1979. Number of deposits 1 \Amount (Rs.) for denomination of Rs 10/-2 \ \ \ 1 to 11 The deposits made \ \123.30 12 \133.80 13 \144.40 14 \155.00 15 \165.70 16 \176.40 1 7 \187.20 18 \198.00 19 \208.90 20 \219.80 21 \230.80 22 \241.80 23 \252.80 24 \263.90 25 \275.00 26 \286.20 27 \297.50 28 \308.70 29 \320.10 30 \331.50 31 \342.90 32 \354.40 33 \365.90 34 \377.50 35 \389.10 36 \400.80 37 \412.50 38 \424.30 39 \436.10 40 \ 1 \ 2 41 \448.00 42 \459.90 43 \471.90 44 \483.90 45 \ 496.00 46 \ 508.10 47 \520.30 48 \532.50 49 \544.80 50 \557.20 51 \569.60 52 \582.00 53 \594.50 54 \607.10 55 \619.70 56 \632.40 57 \645.10 58 \657.90 .59 \670.70 60 \683.60 61 \696.80 .62 \710.20 63 \723.60 64 \737.10 65 \750.60 66 \764.30 67 \777.80 68 \791.60 69 \805.50 70 \819.50 71 \833.50 72 \847.70 73 \861.90 74 \876.20 75 \890.60 76 \905.10 77 \919.70 78 \934.30 79 \949.10 80 \963.90 81 \978.80- 82 \993.80 83 \1008.90 84 \1024.20 85 \1039.50 86 \1054.80 87 \1070.30 88 \1085.90 89 \1101.60 90 \1117.40 91 \1133.60 92 \1149.60 93 \1165.70 94 \1181.90 95 \1198.10 96 \1214.50 97 \1231.00 98 \1247.60 99 \1264.70 100 \1281.50 101 \1298.50 102 \1315.50 103 \1332.60 1 \2 104 \1349.90 105 \1367.70 106 \1385.10 107 \1402.70 108 \1420.40 109 \1438.20 110 \1456.60 111 \1474.70 112 \1493.40 113 \1511.60 114 \1530.60 115 \1549.10 116 \1567.70 117 \1587.10 118 \1605.90 119 \1625.50 Note : The amounts will be proportionate for other denominations. TABLE, 8 (See rule 10) Amount payable to legal heir or nominee on the death of a depositor in a 10-Year Cumulative Time Deposit account opened on or after the 1st October, 1979. Number of deposits \Amount (Rs.) for denomination of Rs. 10 \ 1 \2 1 to 11 \The deposits made 12 \123.35 13 \133.90 14 \144.50 15 \155.15 16 \165.85 17 \176.60 18 \187.40 19 \198.20 20 \209.10 21 \220.05 22 \231.00 23 \242.05 24 \253.10 25 \264.20 26 \275.40 27 \286.60 28 \297.85 29 \. 309.20 30 \320.55 31 \331.95 32 \343.40 33 \354.90 34 \366.50 35 \378.10 36 \389.75 37 \401.45 38 \413.20 39 \425.05 40 \436.90 41 \448.80 42 \460.80 43 \472.80 1 \2 44 \484.90 45 \497.00 46 \509.20 47 \521.40 48 \533.70 49 \546.15 50 \558.65 51 \571.20 52 \583.85 53 \596.55 54 \609.30 55 \622.10 56 \635.00 57 \647.95 58 \661.00 59 \674.10 60 \687.25 61 \700.60 62 \714.05 63 \727.60 64 \741.25 65 \754.95 66 \768.70 67 \782.55 68 \796.50 69 \810.55 70 \824.65 71 \838.85 72 \853.15 73 \867.55 7 4 \882.00 75 \896.55 76 \911.20 77 \925.90 78 \940.75 79 \955.65 80 \970.65 81 \985.75 82 \1000.95 83 \1016.20 84 \1031.60 85 \1047.05 86 \1062.65 87 \1078.30 88 \1094.05 89 \1109.95 90 \1125.90 91 \1141.95 92 \1158.15 93 \1174.40 94 \1190.80 95 \1207.25 96 \1223.85 97 \1240.90 98 \1258.10 99 \1275.45 100 \1292.90 101 \1310.50 102 \1328.20 103 \1346.00 104 \1363.95 105 \1382.05 106 \1400.25 107 \1418.60 108 \1437.10 109 \1456.20 1 \2 110 \1475.45 III \1494.85 112 \1514.45 113 \1534.15 114 \1554.05 115 \1574.10 116 \1594.30 117 \1614.65 118 \1635.20 119 \1658.85 Note : The amounts will be proportionate for other denominations.