Section 10(2) in The Kisan Vikas Patra Rules, 2014
(2)An authorised Post Master or Bank Officer referred to in sub-rule (1) shall give his consent to the transfer of a Certificate only if the following conditions are satisfied, namely :-(a)the transferee is eligible under these rules to purchase Certificates;(b)the transfer is made after the expiry of a period of at least one year from the date of purchase of the Certificate or where the transfer is sought before the expiry of such period, the transfer falls under any of the following categories, namely:-(i)transfer in the name of the heir or nominee of the deceased holder;(ii)transfer from a holder to a court of law or to any other person under the orders of the court of law;(iii)transfer in accordance with rule 11;(iv)transfer in the name of the survivor in the event of death of one of the joint holders;(c)an application for transfer is made in Form B and is 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 holders, if the other is dead.
