Section 16B(3) in State Bank of India General Regulations, 1955
(3)Upon receipt by the Central Board or its Executive Committee of the notice and other document(s) under sub-regulation (2), the Central Board or its Executive Committee may upon such enquiry and subject to such terms and conditions as it deems appropriate cause the shares to be registered in favour of such person who is entitled to the shares as per the nomination made by the deceased share holder.
