Section 10 in Government Savings Promotion General Rules, 2018
10. Operation of an account opened in the name of a minor.
(1)An Account opened in the name of a minor shall be operated by,-(i)the guardian, if opened by the guardian;(ii)the minor, if opened by the minor.(2)In case of an account opened in the name of a minor by the guardian and if the minor attains majority during the period the account is in operation, the account shall be operated by the depositor and the depositor shall submit a revised application along with the documents required under sub-rule (2) of rule 5 for opening of an account to the Accounts Office and the signature of the depositor who has become major shall be attested on the revised application form by the guardian who opened the account.(3)In the event of the death of the minor or a person of unsound mind, the eligible balance shall be paid to the nominee:Provided that in case of accounts opened before the 1st April, 2018, wherein no nomination was permissible, the eligible balance shall be paid to the guardian.(4)In the event of death of the guardian, the succeeding guardian shall be eligible to operate the account of the Minor or the person of unsound mind, as the case may be.
