Section 11(3) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(3)Every transfer of debentures shall be in writing under the hand of the registered holder thereof or his legal representative. The instrument of transfer shall be delivered at the Board Office duly stamped and such evidence of identity or title shall be given as the Housing Commissioner may require and thereupon the transfer shall be registered and note of such registration endorsed thereon.
