Section 58 in The Small Industries Development Bank Of India (General Regulations), 2000*
58. Persons entitled to attend general meetings .-(1) All directors and all shareholders of the Small Industries Bank shall, subject to the provisions of sub-regulation (2) be entitled to attend a general meeting.
(2)A shareholder (not being the Development Bank, the Public Sector Banks, the General Insurance Corporation, the Life Insurance Corporation and other institutions owned or controlled by the Central Government) or a director, attending a general meeting shall for the purpose of identification and to determine his voting rights, be required to sign and deliver to the Small Industries Bank a form containing the particulars relating to-(a)his full name and registered address;(b)the distinctive numbers of his shares;(c)whether he is entitled to vote and the number of votes to which he is entitled in person or by proxy or as a duly authorised representative.
