Section 15(6) in Government Savings Promotion General Rules, 2018
(6)If a depositor dies and there is no nomination in force at the time of his death, and probate of his will or letters of administration of his estate or a succession certificate as granted in the Indian Succession Act, 1925 (39 of 1925) is not produced within six months from the death of the depositor to the authorized officer of the Accounts Office where the account stands, then,-(i)if the eligible amount in the account does not exceed Rs. 5 lakh, the authorized officer of the Accounts Office or the authority specified by the Institution to which the Accounts Office belongs, may pay the same to any person appearing to him as the rightful claimant and to his satisfaction to be entitled to receive the amount or to administer the estate of the deceased, on an application in Form-11 accompanied by the following documents; namely:-(a)Death certificate,(b)Pass Book or deposit receipt/statement of account in original,(c)Affidavit in Form-13,(d)Letter of disclaimer in Form-14,(e)Bond of Indemnity in Form-15,(ii)if the eligible amount in a deceased account is above Rs. 5 lakh, the amount shall be paid by the Accounts office to the claimant on submission of 'Succession Certificate' issued by the court along with the following documents; namely:-(a)Claim form,(b)Pass Book or deposit receipt or statement of account in original,(c)Death certificate of the account holder.
