Section 28(1) in The Post Office Savings Certificates Rules, 1960
(1)In the event of death of the holder of a certificate, 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 certificate to:-(a)Encash the certificate; or(b)Sub-divide the certificate in appropriate denominations in favour of individual nominees or two adult nominees jointly.
