Section 64 in State Bank of India General Regulations, 1955
64. Directors and members of Local Boards to notify their interests in firms, companies, etc.
- Without prejudice to the provisions of sub-section (3) of section 31 and of sub-section (3) of section 31A of the Act, every director and member of a Local Board shall notify to the chairman -(a)the names of concerns in which such director or member is interested as sole proprietor;(b)the names of individuals with whom such director or member is connected as a partner or guarantor;(c)the names of firms in which such director or member is interested as partner, manager, employee or guarantor; and(d)the names of companies of which such director or member is a director, manager, employee or guarantor or in which such director or member holds substantial interest.
