Section 16A(2) in State Bank of India General Regulations, 1955
(2)Where the nominee is a minor, the shareholder or as the case may be, all the joint holders together, may furnish the name and address of another person who is not a minor whose name alone shall be registered as the shareholder in the event of the death of the shareholder or all the joint holders as the case may be, during the minority of the nominee.
