Section 17(9) in The Government Securities Regulations, 2007
(9)The bank, subject to production of documentary evidence, may make vesting order, with--(a)a title limited to drawal of interest, in guardian of a minor or a manager of the property of an insane person; and(b)full title, in the minor or the insane person to take effect on the minor attaining the age of majority or on the insane person becoming sane.
