Section 16B(2) in State Bank of India General Regulations, 1955
(2)Any person who is entitled to the share under sub-regulation (1) and elects to be registered as holder of the share shall deliver or send to the State Bank a notice in writing signed by him stating that he so elects and such notice shall be accompanied with the death certificate(s) of the deceased shareholder or joint shareholders, as the case may be.
