Section 16(5) in Government Savings Promotion General Rules, 2018
(5)An account transferred under this rule may, on written authority of the transferee, be re-transferred back with the previous sanction in writing of the authorised officer and when any such retransfer is made, the authorised officer of the accounts office shall make the following endorsement in the record of the account, including Certificate, namely:-"Re-transferred to......".
