The Orissa Small Savings (Incentive Scheme) Rules, 2000

Published vide Notification No. 7052-SS-2-5/2000-F. dated 15th February 2000, Orissa Gazette No. 9 dated 3.3.2000

or758

Finance Department

No.7052-SS-II-5/2000-F. dated 15th February 2000. - The Government of Orissa is pleased to make the following rules to provider incentives for promotion of Small Savings and the same is hereby published for general information, namely

Short title and commencement.- (1) These rules may be called the Orissa Small Savings (Incentive Scheme) Rules 2000.

(2) They shall come into force on the date of their publication in the Orissa Gazette.

Definition.- In these rules unless the context otherwise requires,

(a) "Authorised Government Officials" means District Small Savings Officer, Small Savings Officer and Social Education Organiser/ Lady Social Organiser of the Government;

(b) "Department" means the Finance Department of the Government;

(d) "Government" means the Government of Orissa;

(e) "Post Office" means any Post Office in Orissa doing the Savings Bank work; and

(f) "Small Savings" means investment through Kissan Vikas Patra, National Savings Certificate (VIIIth Issue),Post Office (Monthly Income) Account and any other schemes declared by the Government from time to time.

Scheme of incentive.- (1) In order to attract deposits from the public under different Small Savings Schemes operated only through Post Offices of Orissa free coupons shall be issued to the investors who have invested the necessary amount, as determined by the Government from time to time, in the Small Savings, for participation in a draw for getting cash prizes as incentive.

(2) The investor shall produce the authentic instrument of the Small Savings for verification by the authorised Government Officials for issue of free coupons after verification of the name and address of the investor, name of the Small Savings Scheme, number and date of purchase of the Small Savings, amount of deposit and the name of the issuing Post Office.

Administration of the Scheme.- The Orissa Small Savings Incentive Scheme shall be run by the Department and shall be administered by the Director of Small Savings, subject to the control of the Government.
Procedure of Printing and supply of coupons.- (1) The free coupons for the said Small Savings Incentive Schemes shall be printed in Government Press as a check against unauthorised printing. The facsimile signature of the Director, Small Savings or Deputy Director, Small Savings shall be impressed on the coupons.

(2) Free coupons for Small Savings Incentive Scheme shall be issued to the investors in district and separate series and each such series shall be distinguished by district alphabetical notation such as A, B, C, D and the like.

(3) In such series, the coupons shall be serially consecutively numbered from 0000001.

(4) The Government shall determine the number of coupons required to be printed in each series.

Number and amount of prizes and eligibility thereof.- (1) The number and amount of prizes for each draw shall be determined by Government and indicated on the reverse of each coupon.

(2) All prizes are guaranteed by the Government.

(3) No coupon shall be eligible for more than one prize in a draw. In the event of more than one prize drawn against a particular coupon, the coupon holder shall be entitled only to the highest prize drawn against his/her coupon and there shall be a fresh draw for the other coupon or coupons.

(4) The Government, from time to time shall decide the eligibility criteria for drawal of prize.

Procedure for drawing lots.- (1) The period of a particular series and date of draw for that series will be decided by the Government and will be indicated on the coupon itself.

(2) The Government shall have the right to postpone the date of the draw for valid reasons after due publicity of such postponement indicating the revised date of the draw.

(3) The drawal of prize shall be made by use of machines (drums) specially designed for the purpose.

(4) The time and place of the draw shall be given wide publicity.

(5) The draw shall be held in a public place under the supervision of a Committee of Judges consisting of not less than three members specially nominated for the purpose.

(6) Two Judges shall form the quorum at the time of draw.

(7) A list duly authenticated indicating the notations of the series released and a list of numbers issued in the series shall be made available to the Committee by the Director, Small Savings.

(8) There shall be six [or seven] machines (drums) located in a conspicuous place by the side of the Committee and each shall bear the following identification marks:-

I	II	III		IV		V	VI
(Lakhs)	(Ten Thousand)	(Thousand)		(Hundred)		(Ten)	(Units)
			[OR
I	II	III	IV		V	VI	VII
(Ten Lakhs)	(Lakhs)	(Ten Thousand)	(Thousand)		(Hundred)	(Ten)	(Units)]

(9) The Committee of Judges shall decide about the number of discs bearing ding numbers to be placed in machines (drum) No. I The next five [or six] machines (drums) will contain ten dies bearing digits 0 to 9. The dies numbering 6 and 9 shall have further identification liable in words six and nine in order to avoid confusion. Each disc shall be encased in a plastic pouch, so that the number of disc cannot be seen. All the plastic pouches shall be identities. The Judges shall satisfy themselves that all discs encased in plastic pouches are put in the machines (drums) before the draw. The draw shall commence with the ringing of a bell by one of Judges and ail the drums will be rotated for about one minute so that the plastic pouches containing the discs get well shuffled and. after one minute the machines (drums) shall be halted on ringing of another bell. On the halting of the machines (drums), one pouch from the 1st drum shall be picked up by a person called for the purpose by the committee. The pouch shall be taken to the nearest Judge sitting on the pendal who will open it and announced the digit in the disc and this will also be announced over the mike. This number shall be simultaneously put in the Notice Board. This process shall continue for all the six [or seven] drums serially in ascending order and digits taken from each machines (drums) shall be noted on the Notice Board from left to right.

(10) In respect of prizes exceeding Rs.2,000 (Two thousand) the prize winning numbers shall be drawn in full for all the six [or seven] digits.

(11) In respect of prizes of Rs.2,000 (Two thousand) and below the prize winning numbers shall not be drawn in full but in combination of last two, three or four digits as the case may be for every block of coupon under each category of prizes. The quantum of such block shall be determined by the Committee of the Judges keeping in view the number of prizes in each category and the total number of coupons issued for the draw. All coupons in each block, whose numbers and, with the combinations drawn for one category of prize, shall be eligible for that prize.

(12) In case, the full prize winning number for a particular category of prizes becomes same as that drawn earlier, it shall be treated as cancelled and a fresh draw shall be tried. This process shall continue till the number drawn is different. Further, if combination of digits drawn, do not correspond to the number of any coupon issued to the investors, the same shall not be eligible for any prize. However, in case, a full number drawn, does not correspond to any coupon Issued, shall be cancelled and a fresh draw shall be made.

(13) The prize winning number shall be entered by each Judge of the committee of Judges present at the time of the draw in the blank result sheets supplied for the purpose. Simultaneously, the numbers shall be announced over the mike and shall be indicated on the Notice Board. The result sheets so entered by the Judges shall be handed over after duly signed and shall form the basis for recording the results in the register of prize-winning numbers.

Publication of Results.- The list shall be published in the official Gazette and such publication shall constitute the official announcement of the results for the purpose of draw. Wide publicity shall also be given through local dailies containing the list of prize winning numbers.
Procedure for claiming prize money.- (1) Every prize amount shall be claimed by submitting a claim bill in the Form annexed to this rule. The winners of the prizes amounting to Rs.50,000 (Fifty thousand) and above shall claim the prize amount from the Directorate of Small Savings at State Headquarters. Other prize winners shall claim the prize amount, before the Collector of the concerned revenue district having one revenue sub-division and before the concerned Sub-Collector in case of a revenue district having more than one Sub-division.

(2) A copy of the Form shall also be published in the Local Daily Newspapers alongwith the list of prize winning coupon numbers. The prize winners shall claim the prize amount in the claim bill in the form and send the claim bill alongwith the original copy of the prize winning coupon and a Xerox copy of the concerned Small Savings instruments by registered post with in the stipulated period to the concerned Collector or Sub-Collector, as the case may be, for sanction of the prize amount. On receipt of the intimation from the Collector or Sub-Collector, the prize winner shall collect the prize money in person from the office of the Collect or Sub-Collector. The original Small Savings instrument shall be produced for verification at the time of payment. A coupon which is torn or mutilated beyond recognition, shall not be considered as valid coupon for any prize.

(3) All prize winners shall claim the prize amount within 90 days from the date of draw. No claim for a prize shall be entertained after expiry of the said period. Prize amounts not claimed within the said period and the claims rejected by the Director of Small Savings, shall lapse and the amounts shall be forfeited.

Delegation of power.- It shall be lawful for the Government to delegate the powers vested in any authority under these rules to such officer for such purpose and subject to such condition as it may specify by order in writing.
Mode of correspondence.- All correspondences regarding any subject matter covered under those rules shall be made either in English or in Oriya.
Head of Account for drawal of prize money.- The expenditure on payment of prize money shall be debitable to "Demand No.5- 2047 - Other Fiscal Services-103-Promotion of Small Saving-0005860-Head quarters -2000000 - Other Charges" and "Demand No.5-2047- Other Fiscal Services - 103-Promotion of Small Savings-0002920- District Establishment-2000000-Other Charges."
Preservation of coupons.- The Small Savings Incentive Coupon Books Containing both used and un-used coupon excluding those books containing prize winning coupons of a particular series shall be preserved for six months from the date of draw of that series and the Small Savings Incentive Coupon Books containing the prize winning coupons of a particular series will be preserved for one year from the date of the draw of that series.
Interpretation.- If any question arises as to the interpretation of these rules or any other matter not expressly provided for in these rules, the matter shall be referred to the Government for a decision and the decision of the Government shall be final.
Repeal.- The Orissa Small Savings State Lottery Rules, 1993 published in the extraordinary issue No.404 of the Orissa Gazette dated the 12th March, 1993 under the notification of the Government of Orissa No. 11269-SS-II-II-1/92 (Part)-F., dated the 10th March, 1993 are hereby repealed.

Form of Claim Bill

(See rule 9)

(a) Name and full address of the prize winner.

(IN BLOCK LETTERS)

(b) Father's/husband's name.........

(d) Date of draw..........

(e) Category of prize ........

(f) Amount of prize money ..........

(g) Prize-winning coupon number ..............

(h) Details of Small Savings Instruments i.e. name of the scheme and number and date etc. basing on which coupon is issued.

(i) Name of Post Office in Orissa issuing the concerned Small Savings instrument.

Full Signature of the Claimant Date..........................................

Acknowledgement

Received with thanks from Shri/Smt./Miss............son/wife/daughter of...................claim from alongwith the original copy of coupon bearing No............ of Orissa Small Savings Incentive Scheme draw held on............... and a xerox copy of the concerned Small Savings Instrument.

Signature of the Receiving Officer with Seal