(2)The depositor will be required to sign a letter (in a form prescribed by the Director General) addressed to the Postmaster, undertaking not to make any claim on the Saving Bank for the repayment of the amount pledged or any part of it, except with the express written sanction if the person referred to in Instruction No. 206 to whom the security is pledged : not to object to the payment by the bank of the whole or part of the amount pledged to such person on his claiming it and not to make any claim for interest from the date on which interest has ceased to accrue owing to the payment of the amount pledged to such person or from the date on which the officer referred to in Instruction No. 206 has sanctioned the repayment of the amount pledged. The date of orders sanctioning the repayment of the amount pledged should be communicated simultaneously by the pledgee to the Postmaster concerned.
