Section 37(3) in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
(3)Where one of the joint holders of the no objection certificate dies, any of the legal heirs of the deceased holder of the no objection certificate may make an application in Form H to include his name as a joint holder of no objection certificate in the place of deceased. If none of the legal heirs makes such application, the no objection certificate issued in the joint names will be deemed to have lapsed on the date of death of one of the holders of no objection certificate and surviving holder of the no objection certificate will have to make an application afresh for grant of no objection certificate independently or jointly. Such application by the surviving holder shall be disposed of according to the provisions made in these rules.
