Section 50(2) in The State Bank Of India Act, 1955
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the nature of shares of the State Bank, the manner in which and the conditions subject to which shares may be held and transferred and generally all matters relating to the rights and duties of shareholders;(aa)[ the procedure for increasing issued capital by the issue of equity or preference shares under sub-section (2) and the manner of accepting money for issued capital, forfeiture and re-issue of shares under sub-section (5), of section 5; [Inserted by the Act 27 of 2010](ab)the manner of nominating an individual by one individual under sub-section (1), the manner of nominating an individual by the joint holders under sub-section (2), the manner of varying or cancellation of nomination under sub-section (3), and the manner of nominating a minor under sub-section (4), of section 10A;](b)the maintenance of register of shareholders, and the particulars to be entered in such register in addition to those specified in section 13, the safeguards to be observed in the maintenance of register of shareholders on computer [floppies or diskettes or any other electronic form] [Substituted by the Act 27 of the 2010 for the word "floppies or diskettes"] the inspection and closure of the register of shareholders and all other matters connected therewith;(c)the holding and conduct of elections under this Act, including the allocation of elected directors to the various areas falling within the jurisdiction of each local head office and the final determination of doubts or disputes regarding the qualifications of candidates for election or regarding the validity of elections;(ca)the determination of areas falling within the jurisdiction of each local head office;(d)the powers, functions and duties of Local Boards and the restrictions, conditions or limitations, if any, subject to which they may be exercised or performed, the formation and constitution of Local Committees (including the number of members of any such Committee) and of Committees of Local Boards, the powers, functions and duties of such Committees, the holding of meetings of Local Committees and Committees of Local Boards and the conduct of business thereat;(e)the fees and allowances which may be paid to directors or members of Local Boards or Local Committees for attending any meetings of the Central Board or of its Committees or of the Local Boards or Local Committees, as the case may be, or for attending to any other work of the State Bank;(f)the manner in which the business of the Central Board or of Local Board shall be transacted and the procedure to be followed at the meetings thereof;(g)the formation of Committees of the Central Board and the delegation of powers and functions of the Central Board to such Committees and the conduct of business in such Committees;[* * *](i)the manner in which general meetings shall be convened, the procedure to be followed thereat and the manner in which voting rights may be exercised;(j)the holding of meetings of shareholders [* *] and the business to be transacted thereat;(k)the manner in which notices may be served on behalf of the State Bank upon shareholders or other persons;(l)the provision of seals for the State Bank and the manner and effect of their use;(m)the conduct and defence of legal proceedings and the manner of signing pleadings;(n)the duties and conduct of officers, other employees, advisers and agents of the State Bank;(o)the establishment and maintenance of superannuation pension, provident or other funds for the benefit of the employees of the State Bank or of the dependants of such employees or for the purposes of the State Bank, and the granting of superannuation allowances, annuities and pensions payable out of any such fund;(p)the form and manner in which contracts binding on the State Bank may be executed;(q)the terms, conditions, stipulations, restrictions and limitations, if any, in the transaction by the State Bank of its businesses in regard to the advancing or lending of money or the discounting or purchase of any instrument, negotiable or otherwise, with or without reference to any security, purpose, amount, period or otherwise;(r)the conditions subject to which alone, advances may be made to directors, members of Local Boards or of Local Committees or officers of the State Bank, or the relatives of such directors, members or officers or to companies, firms or individuals with which or with whom such directors, members, officers, or relatives, are connected as partners, directors, managers, servants, shareholders or otherwise;(s)the statements, returns, and forms that are required for the purposes of this Act;(t)the payment of dividends, including interim dividends;(u)generally for the conduct of the business of the State Bank.(2-A) All regulations made under this section shall have effect from such earlier or later date as may be specified in the regulations.
