Section 12 in The Government Savings Promotion Act, 1873
12. Payment of deposits belonging to lunatics .-If any depositor becomes insane or otherwise incapable of managing his affairs, and if such insanity or incapacity is proved to the satisfaction of the Secretary of the [Government Savings Bank] in which his deposit may be, such Secretary may, from time to time, make payments out of the deposit to [guardian] [Substituted 'any proper person' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.], and the receipt of [such guardian] [Substituted 'such person' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.], for money paid under this section, shall be a sufficient discharge therefor.
Where a committee or manager of the depositor's estate has been duly appointed, [payments shall be made to] [Substituted 'nothing in this section authorises payments to any person other than' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] such committee or manager.
