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Union of India - Section

Section 13 in The Post Office Savings Bank General Rules, 1981

13. Payment on death of depositor.

(1)In the event of death of the depositor of single account or of all the depositors of a joint account, the amount due on the account shall be payable as specified in sub-rules (2) to (4).
(2)
(a)If a nomination made under Rule -12 is in force at the time of death of the depositor of a single account or the surviving depositor in the case of joint account, the nominee or nominees surviving such depositor may make an application in the manner prescribed to the relevant Head Savings Bank for payment of the amount due on the account and such application shall be accompanied by proof of death of the depositor or depositors, as the case may be, and where any other nominee has predeceased the depositor, by proof of death of such minor.
(b)If there is only one surviving nominee, the amount due on the account shall, on his making an application as aforesaid, be payable to him.
(c)If there are two or more surviving nominees, the application as aforesaid may either be made by them jointly in which case the amount due on the account shall be payable to them jointly or be made by each one of them separately in which case such nominee applicant shall be entitled to receive an equal share of the amount due on the account.
(3)Where the surviving nominee is a minor, the payment under sub-Rule (2) shall be made to the person appointed under Sub-Rule (6) of rule 12 to receive such payment and, if there is no such person, to the guardian of the minor.
(4)If a depositor dies and there is no nomination in force at the time of his death and probate of his will or letters of administration of his estate or a succession certificate granted under the Indian Succession Act, 1925(39 of 1925) is not, within three months of the death of depositor, produced to the Secretary of the Government Savings Banks in which the deposit is, then -
(a)If the amount due on the account does not exceed one lakh rupees, the Secretary may pay the same to any person appearing to him to be entitled to receive it or to administer the estate of the deceased; and
(b)Within the aforesaid limit of one lakh rupees , the authorities specified in the Table below shall be competent to sanction claims upto the limit noted against each on the death of the depositor without production of the probate of his will or letters of administration of his estate or succession certificate granted under the Indian Succession Act, 1925 (39 of 1925).
Sl. No. Name of Authority Limit in (Rs.
(i) Time Scale Departmental Sub-Postmasters 1,000
(ii) Sub-Postmasters in Lower Selection Grade 2,000
(iii) Sub-Postmasters/Deputy Postmasters/ Postmastersin Higher Selection Grade (All Non Gazetted) 5,000
(iv) Deputy Postmasters/ Senior Postmasters/ DeputyChief Postmasters/Superintendent of Post Offices/ DeputySuperintendent of Post Offices (All Gazetted Group-B) 20,000
(v) Chief Postmasters in Head Offices, SeniorSuperintendents (All Gazetted Group-A) 50,000
(vi) Regional Directors/Director {General PostOffices} [in Mumbai & Kolkata) 75,000
(vii) Chief Postmasters General/ Postmasters General(Head Quarter and Region) 1,00,000