Section 12(4) in National Savings Certificates (VIII Issue) Rules, 1989
(4)A certificate transferred under the sub-rule (2), may, on the written authority of the pledgee, be re-transferred with the previous sanction in writing of the authorised Postmaster and when any such re-transfer is made, the Postmaster of the office of registration shall make the following endorsement on the certificate, namely:-"Re-transferred to.........................."Note 1:- A Gazetted Officer of the Government accepting the certificate as security under sub-rule (1) or releasing the pledge under sub-rule (4) on behalf of the President of the Governor of a State, shall certify under his dated signature and seal of office that he is duly authorised to execute such instruments or deeds on behalf of the President of India or the Governor of a State, giving the particulars of the number and date of the Notification of the Government authorizing him in this behalf.Note 2:- An officer of the Reserve Bank of India or a scheduled bank or a cooperative society including a cooperative bank, corporation or a Government company or a local authority, as the case may be , accepting the certificate as security under sub-rule (1) or releasing the pledge under sub-rule
