Section 19(2) in Government Savings Promotion General Rules, 2018
(2)Payment of eligible balance under sub-rule (1) shall be made, at the option of depositors or guardian or nominee or legal heir, as the case may be, through any of the following means; namely:-(a)by transfer to the Savings Bank account of the payee,(b)by a crossed cheque,(c)by cash, if the amount is below the limit prescribed in this regard under the Income Tax Act, 1961.
