Section 19(4) in The Post Office Savings Certificates Rules, 1960
(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 that he is duly authorised under Article 299 of the Constitution vide Notification No. ................ dated ........... issued by the Government of India in the Ministry of ................................. /State Government .................... to execute such instruments on behalf of the President of India/ Governor of a State.Note 2. - An officer of the Reserve Bank of India or a scheduled bank or a Co-operative Society including a Co-operative 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 (4) on behalf of the respective institution, shall certify under his dated signature and seal of office that he is duly authorised under the articles of the said institution, to execute such instruments or deeds on its behalf.
