Section 6 in The Post Office Savings Bank General Rules, 1981
6. Withdrawal.
(1)Withdrawal from an account at a Sub Savings Bank, an Extra Departmental Sub-Savings Bank or Branch Savings Bank is subject to the availability of funds.(2)No withdrawal except to the extent of the amount prescribed shall be allowed from Extra Departmental Sub-Savings Bank or a Branch Savings Bank without prior sanction of the relevant Head Savings Bank or the relevant Sub-Savings Bank, as the case may be.(3)In the case of an account standing at Extra Departmental Sub-Savings Bank or a Branch Savings Bank, withdrawal may also be made from the relevant Head Savings Bank to the extent of the amount actually credited to the account in such Head of Sub Savings Bank.(4)In the case of an account opened on behalf of a minor or a person of unsound mind, a withdrawal during the minority or lunacy of the depositor shall be permitted to-(a)the guardian, or(b)where the person of unsound mind is confined in a mental hospital, the superintendent of such hospital.on furnishing a certificate in the following form:-"Certified that the amount sought to be withdrawn is required for the use of Shri/Smt/Km........who is a minor/a person of unsound mind and is alive this day".
