Section 26(2) in State Bank of India General Regulations, 1955
(2)A shareholder, not being the [Central Government] [Substituted 'Reserve Bank' by Resn. C.B.S.B.I. dated 02-05-2008.], a director or a member of a Local Board or of a Local Committee, attending a general meeting shall, for the purpose of identification and to determine his voting rights, be required to sign and deliver to the State Bank a form to be specified by the chairman [authenticated or attested by a person authorised by him in this behalf and] [Inserted by Resn. C.B.S.B.I., dated 29-11-1994. (w.e.f. 15.10.1993).] containing the following particulars:(a)his full name and registered address;(b)[the denoting number of his shares;] [Substituted by Resn. C.B.S.B.I., dated 29-11-1994. (w.e.f. 15.10.1993).](c)whether he is entitled to vote and the number of votes to which he is entitled in person or as proxy or as a duly authorised representative.[***] [Omitted by Resn. C.B.S.B.I., dated 29-11-1994 (w.e.f. 15.10.1993).]
