Section 16(2) in The Post Office Savings Certificates Rules, 1960
(2)An authorised Postmaster shall give his consent to the transfer of a certificate only if the following conditions are satisfied, namely:-(a)The transfer of the certificate is effected after the expiry of one year from the date of issue of the certificate or where the transfer is effected before this period, the transfer falls under any of the following categories, namely:-(i)transfer to a near relative out of natural love and affection;Explanation. - `Near Relative' means a husband, wife, lineal ascendant or descendant, brother or sister.(ii)transfer in the name of the heir of the deceased holder;(iii)transfer from the holder to a court of law or to any other person under the orders of court of law;(iv)transfer in accordance with Rule 19;(v)transfer of a certificate, purchased under items (iii) and (iv) of the Table below Rule 6, from the name of the person or body who purchased the certificate to the name of the person or body on whose behalf it was purchased;(b)An application for the transfer is made in the form laid down by the Director General Posts. Every such application shall be signed by the holder or holders thereof provide d that in the case of joint type certificate, the application may be signed by one of the holders if the other is dead.
