Report No. 250

2. Post Office Cash Certificates Act, Act 18 of 1917

Category: Financial Laws

Recommendation: Repeal

The Act restricted the transfer of post office 5-year cash certificates and provided for the payment of certificates standing in the name of deceased persons. The Second Edition of the Post Office Savings Bank Manual (corrected up to 31th December 2006) specifies that 5-year post office cash certificates were discontinued from 14th June 1947. Consequently, this Act is now redundant. The Central Government should now repeal this Act. A suitable savings clause should be inserted in the repealing Act.