Section 11(3) in National Savings Certificates (VIII Issue) Rules, 1989
(3)Without prejudice the provisions of sub-rule (2), an authorised Postmaster shall give his consent to the transfer of a certificate held on behalf of a minor only if at the time of the proposed transfer, a parent or the guardian referred to in sub-clause (i) or, as the case may be sub-clause (ii) of clause (b) of Section 5 of the Act, certified in writing, that the minor is alive and that such transfer is in his interest.
