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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in National Savings Certificates (VIII Issue) Rules, 1989

(2)The authorities specified in the Table below shall be competent to sanction claims upto the limit noted against each on the death of the holder of the Savings Certificates without production of the probate of his will or letters of administration of his estate or succession certificate granted under the Indian Succession Act, 1925 (39 0f 1925).
[Sl. No [Substituted by Notification No. G.S.R. 820(E), 16.10.2003.] Name of authority Limit (in Rs.)
1 2 3
(i) Time Scale Departmental Sub-Postmasters 1,000
(ii) Sub-Postmasters in Lower Selection Grade 2,000
(iii) Sub-Postmasters/ Deputy Postmasters/ Postmasters inHigher Selection Grade(All Non-Gazetted) 5,000
(iv) Deputy Postmasters/ Senior Postmasters/ Deputy Chief Post Masters/Superintendent of Post Offices/Deputy Superintendents(All GazettedGroup-B) 20,000
(v) Chief Postmasters in Head Offices, SeniorSuperintendents(All Gazetted Group-A) 50,000
(vi) Regional Directors/Director (General PostOffices)(In Mumbai and Kolkata) 75,000
(vii) Chief Postmasters General/ Postmasters General(Headquarter and Region) 1,00,000]