Section 27 in The Post Office Savings Certificates Rules, 1960
27. Encashment of Certificates held by Army, Air Force and Navy Personnel.
- Where on the death or desertion of any person holding a certificate and subject to the Army Act, 1950 (46 of 1950) or the Air Force Act, 1950 (45 of 1950) or the Navy Act, 1957 (62 of 1957) the Commanding Officer of the Corps, department, detachment, unit or ship to which the deceased or deserter belonged, or the Committee of Adjustment, as the case may be, sends, under section 3 or section 4 of the Army and Air Force (Disposal of Private Property) Act, 1950 (40 of 1950) in the case of a person belonging to the Army or the Air Force, or under Section-171 or Section-172 of the Navy Act, 1957 (62 of 1957) in the case of a person belonging to the Navy of the a requisition to the officer-in-charge of the Post Office where the certificate stand registered to pay him the amount due under the certificate; the Officer of the Post Office shall be bound to comply with such requisition even though there is in force at the time of death or desertion of the account holder a nomination made in favour of any person.
