Section 13(4) in The Post Office Savings Bank General Rules, 1981

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Union of India - Subsection

Section 13(4) in The Post Office Savings Bank General Rules, 1981

(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

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Union of India - Subsection

Section 13(4) in The Post Office Savings Bank General Rules, 1981