Section 16(3) in The Post Office Savings Certificates Rules, 1960
(3)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 (ii) of clause (b) of section 5 of the Act certified, in writing, that minor is alive and that such transfer is in his interest.
