Section 22(3) in The Post Office Savings Certificates Rules, 1960
(3)A certificate referred to in sub-rule (1) or sub-rule (2), as the case may be, may be encashed before its period of non-encashability under any of the following circumstances namely:-(a)On the death of the holder or both holders in case of joint holding;(b)On forfeiture by a pledgee being Gazetted Government Officer where the pledge is in conformity with the provisions of these rules(c)when the holding is in excess of the limits prescribed under these rules or the old rules;(d)when a certificate has been issued in contravention of these rules; and(e)When ordered by a court of law.
