Section 20 in The Post Office Savings Certificates Rules, 1960
20. Replacement of lost or destroyed certificates.
(1)If a certificate is lost, stolen, destroyed, mutilated or defaced, the person or persons entitled thereto may apply for the issue of a duplicate certificate to the post office where the certificate is registered or at any other post office in which case, the application will be forwarded to the post office of registration.(2)Every application be accompanied by:-(a)a statement showing particulars, such as, numbers, amount and date of the certificate and the circumstances attending such loss, theft, destruction, mutilation or defacement.(b)identity slip, if any;(3)If the officer-in-charge of the Post Office of registration is satisfied of the loss, theft, destruction, mutilation or defacement of the certificate, he shall issue a duplicate certificate on the applicant's furnishing an indemnity bond in form laid down by the Director General, Posts with one or more approved sureties or with a Bank's guarantee;Provided that where the face value or the aggregate face value of the certificate or certificates lost, stolen, destroyed, mutilated or defaced is Rs. 500 or less, a duplicate certificate of certificates may be issued on the applicant furnishing an indemnity bond without any such surety or guarantee.Provided further that where such application is made with respect to a certificate mutilated or defaced, of whatever face value, a duplicate certificate may be issued without any such indemnity bond, surety, or guarantee, if the certificate mutilated or defaced and the identity slip, if any, are surrendered and the certificate is capable of being identified as the originally issued.(4)A duplicate certificate issued under sub-rule (3) shall be treated as equivalent to the original certificate for the purposes of these rules except that it shall not be encashable at a post office other than the post office at which the certificate is registered without previous verification.(5)If a duplicate certificate has been issued by the Director/Deputy Director, Audit and Accounts, Posts & Telegraphs concerned in lieu of a certificate issued before partition from a post office now in Pakistan and transferred to a post office in India the payment shall be made on the execution of an indemnity bond referred to in sub-rule (3).
