Section 16(1) in National Savings Certificates (VIII Issue) Rules, 1989
(1)Notwithstanding anything contained in rule 15 and subject to sub-rule (2), (3) and (4), a certificate may be prematurely encashed any time in any of the following circumstances, namely: -(a)on the death of the holder or any of the holders in case of joint holders;(b)on forfeiture by a pledgee being Gazetted Government Officer when the pledge is in conformity with these rules; or(c)when ordered by a court of law.
