Section 6(4) in The Post Office Savings Bank General Rules, 1981
(4)In the case of an account opened on behalf of a minor or a person of unsound mind, a withdrawal during the minority or lunacy of the depositor shall be permitted to-(a)the guardian, or(b)where the person of unsound mind is confined in a mental hospital, the superintendent of such hospital.on furnishing a certificate in the following form:-"Certified that the amount sought to be withdrawn is required for the use of Shri/Smt/Km........who is a minor/a person of unsound mind and is alive this day".
