Section 10 in National Savings Certificates (VIII Issue) Rules, 1989
10. Transfer from one post office to another.
(1)A certificate may be transferred from a post office at which it stands registered, to any other post office on the holder or holders making an application in the prescribed form at either of the two post offices;(2)Every such application shall be signed by the holder or holders of the certificate;Provided that in the case of Joint 'A' Type Certificate or a Joint 'B' Type Certificate, the application may be signed by one of the joint holders if the other is dead.
