(12)[] [Renumbered by G.S.R. 109, dated 13.1.1966] Notwithstanding anything contained in the sub-rule, the Bank may vest (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.
