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Union of India - Section

Section 10 in The Kisan Vikas Patra Rules, 2014

10. Transfer of Certificate from one person to another.

(1)A Certificate may be transferred from one person to another with the consent in writing to an officer of the Post Office or Bank as specified in the Table below (hereinafter referred to in these rules as authorised Post Master or Bank Officer) :-Table
Cases in which transfer can be sanctioned Designation of the Officer competent to grantpermission for transfer
(1) (2)
(a)(i) From the name of a deceased holder to hisheir. Post Master of the Post Office or Bank Officerof the branch, where the Certificates stands registered.
(ii) From a holder to a court of law or to anyother person under the orders of court law. -do-
(iii) From a single holder to the names of jointholders of whom the transferee shall be one. -do-
(iv) From Joint holders to the name of one ofthe joint holders. -do-
(b) From Single or joint holders to anotherperson. -do-
(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.
(3)No transfer shall be permitted in respect of a Certificate held by or on behalf of a minor till the minor is alive.
(4)In every case of transfer, other than a transfer under rule 11, the original Certificate shall be duly discharged and the new Certificate bearing the same date as that of the original Certificate surrendered shall be issued in the name of the transferee.
(5)Transfer of Certificate from one person to another under this rule shall be permissible.