Section 9(4) in The Sukanya Samriddhi Account Rules, 2016
(4)The balance at the credit of an Account on the date of deemed closure under sub-rule (3) shall -(a)be returned, along with interest due, to the Account Holder and if the account holder is not alive, then to the guardian;(b)in case, any interest was credited to the Account after the change of resident status or citizenship of the Account holder, be reverted to the Government account by the post office or the Bank concerned, immediately on being informed of such change in the status of the Account holder.
