Section 13 in Government Savings Promotion General Rules, 2018
13. Transfer of an account.
(1)An account opened under these rules may be transferred from one Accounts Office to another Accounts Office, whether under the same Government Savings Bank or another, anywhere in India by submitting an application in Form-5, along with prescribed fees specified in Schedule II, and passbook or savings certificate in original to the Accounts Office where the account is maintained or to the Accounts Office where the account is intended to be transferred.(2)In case the application for transfer is submitted to an Accounts Office where the account is intended to be transferred, the said Accounts Office shall forward the request of the depositor to the Accounts Office where the account is maintained for taking requisite action in this regard.(3)In case of transfer of an account from one Government Savings Bank to another, the Accounts Office where the account stands, on receipt of such request shall effect the transfer immediately, and forward the following original documents to the transferee Accounts Office namely:-(i)Account Opening Form,(ii)Specimen signatures of the depositors,(iii)Particulars of nomination,(iv)Identity documents,(v)Updated Account Statement or Ledger,(vi)Certified copy of Savings Certificate, in case of Savings Certificate,(vii)Pay Order or Demand Draft in respect of the balance at the credit of the Account.
