Section 13(3) in The Administator-General's (United Provinces) Rules, 1929
(3)An amount of property payable to a legatee by way of an annuity or to a person who by virtue of his being a minor or lunatic or otherwise is incapable of receiving payment may be transferred to the accounts of the Official Trustee, who shall deal with it according to law.An official not shall be considered an instrument in writing for the prupose of such transfer.
