Section 16(2) in Orissa State Financial Corporation General Regulations, 1957
(2)The instrument of transfer shall be signed by the transferor and transferee or any person of duly authorized to do so on their behalf and shall be submitted the Board together with the relative shares certificate and the transferor shall be deemed to remain the holder of such shares until the name of the transferee is entered in the share register. Each signature to such transfer shall be duly attested by one witness who shall sign giving his address and occupation.
