(1)Subject to the provisions of sub-rules (2) to (6), the single holder or joint holders of a Certificate may on filling necessary particulars in Form C at the time of purchasing the Certificate, nominate any person who, in the event of death of the single holder or both the joint holders, as the case may be, shall become entitled to the Certificate and to the payment of the amount due thereon and if such nomination is not made at the time of purchasing the Certificate, it may be made by the single holder, the joint holders or the surviving joint holder, as the case may be, at any time after the purchase of the Certificate but before its maturioty, by means of an application in Form C to the Post Master or Bank Officer of the office at which the Certificate stands registered.(2)No nomination shall be made in respect of a Certificate applied for and held by or on behalf of a minor.(3)A nomination made by the holder or holders of a Certificate under this rule may be cancelled or varied by submitting an application in Form D.(4)Separate application for nomination, cancellation of nomination or variation of nomination shall be made in respect of Certificates registered on different dates.(5)The nomination or cancellation of a nomination or variation of a nomination shall be effective from the date it is registered in the post office, which shall be noted on the Certificate.(6)No fee shall be charged for the nominations made first time, but a fee of Rs. 20/- per subsequent nomination or cancellation shall be charged by the Post Office or Bank.
