Section 16(1) in The Post Office Savings Certificates Rules, 1960

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Union of India - Subsection

Section 16(1) in The Post Office Savings Certificates Rules, 1960

(1)A certificate may be transferred with the previous consent in writing of an officer of the Post Offices as specified below (hereinafter referred to in these rules as authorised Postmaster)

Cases in which transfer can be sanctioned	Designation of the officer competent to grantpermission for transfer
(a) (i) From theauthority controlling a provident fund to the member of the fundon whose behalf the certificate was purchased.(ii) From an employer to an employee on whose behalf it waspurchased.(iii) From a Co-operative Bank/Society, the ReserveBank of India or a Scheduled Bank to its client/member or from aGazetted GovernmentOfficer or from a local authority to a person or body of fund onwhose behalf the certificate is held, when the certificate wasnot issued in the name of such person or body or fund.(iv) From the name of a deceased holder to his heir.(v) From a holder to a court of law or to any other person underthe orders of a court of law.(vi) From a single holder to the names of two joint holders ofwhom the transferor shall be one.(vii) From joint holders to the name one of the joint holders.	Head Postmaster or Sub- Postmaster of the postoffice where the certificate stands registered.
(b) All other cases	Head Postmaster