Section 20(1) in National Savings Certificates (VIII Issue) Rules, 1989
(1)If a person dies and is at the time of his death the holder of a Savings Certificate 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 0f 1925) is not, within three months of the death of the holder, produced to the authority specified in the Table to sub-rule (2), and if the sum due on all Savings Certificates does not exceed [one lakh rupees] [Substituted 'Rs. 60,000' by Notification No. G.S.R. 820(E), dated 16.10.2003 (w.e.f. 8.5.1989).] (inclusive of the sum due on the Savings Certificates issued from time to time and held by the deceased), the authority mentioned in the Table to sub-rule (2) may pay the same to any person appearing to it to be entitled to receive the sum or to administer the estate of the deceased.
