Section 10(2) in Government Savings Promotion General Rules, 2018
(2)In case of an account opened in the name of a minor by the guardian and if the minor attains majority during the period the account is in operation, the account shall be operated by the depositor and the depositor shall submit a revised application along with the documents required under sub-rule (2) of rule 5 for opening of an account to the Accounts Office and the signature of the depositor who has become major shall be attested on the revised application form by the guardian who opened the account.
