- On the death of an officer, the Superintendent, shall after the lapse of a period sufficient to satisfy himself that no claim or demand is outstanding (such period in no case to exceed six months from the date of death), if the officer's security is deposited in the Saving Bank, draw the security money or if the security is in promissory notes, apply to the Inspector-General for the notes which shall be endorsed by the Inspector-General to the Superintendent, to whom they shall be sent. Any money claim that Government may have against the deceased officer, not covered by pay or other money due to him, shall then be recovered by the Superintendent, from the security deposit money, or money realised by the sale of the notes, as the case may be, and the balance shall be paid to the heirs of the deceased officer. If no recoveries are to be made the full security deposit or the promissory notes duly endorsed, shall be made over by the Superintendent to the person authorised to receive the money or the notes. On the retirement, resignation or discharge of an officer the same action shall be taken, except that the balance of money after the settlement of Government claims, shall be paid to the officer concerned or, if the security is in promissory notes from which no claim has to be realized, they shall be delivered to him duly endorsed. A receipt should be obtained for all money or notes made over.
