Section 13 in The National Housing Bank (Tax Saving) Term Deposit Scheme, 2008
13. Right of nominees.
(1)In the event of the death of the holder of a term deposit in respect of which a nomination is in force, the nominee or nominees shall be entitled at any time before or after the maturity of the term deposit to encash the term deposit.(2)For the purpose of sub-paragraph (1), the surviving nominee or nominees shall make an application supported by proof of death of the holder and of deceased nominee or nominees, if any.(3)If there are more nominees than one, all the nominees shall give a joint discharge of the receipt at the time of receiving the payment.
