Section 14(1) in National Savings Certificates (VIII Issue) Rules, 1989
(1)Subject to provisions of sub-rules (2) to (6), the single holder or joint holders of a certificate may by filling in necessary particulars in Form 1 at the time of purchasing the certificate, nominate any person who, in the event of death of single holder or both the joint holders, as the case may be, shall become entitled to the certificate and to the payment of the amount due thereon. If such nomination is not made at the time of purchasing the certificate, it may be made by the single holder, the joint holders or the surviving joint holder, as the case may be, at any time after the purchase of the certificate but before its maturity, by means of an application in Form 2 to the Postmaster of the office at which the certificate stands registered.
