Section 13 in The Sukanya Samriddhi Account Rules, 2016
13. Closure on maturity.
(1)The Account shall mature on completion of a period of twenty-one years from the date of its opening:Provided that the final closure of the Account may be permitted before completion of such period of twenty-one years, if the account holder, on an application, makes a request for such premature closure for reasons of intended marriage of the Account holder and on furnishing of age proof confirming that the applicant will not be less than eighteen years of age on the date of marriage:Provided that no such premature closure shall be made before one month preceding the date of the marriage or after three months from the date of such marriage.(2)On maturity, the balance including interest outstanding in the Account shall be payable to the Account holder, on an application by the Account holder for closure of the Account, and on furnishing documentary proof of her identity, residence and citizenship.(3)No interest shall be payable once the Account completes twenty-one years from the date of its opening.
