Section 37 in State Bank of India General Regulations, 1955
37. [ Directors to be elected at General Meeting. [Substituted by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).]
(1)The election of a Director by the shareholders on the register shall take place, (except as otherwise provided in the Regulation 40) at general meeting of such shareholders.(2)Where an election of a director is to be held at any general meeting the notice thereof shall be included in the notice convening the meeting. Every such notice shall specify the number of directors to be elected and the particular vacancies in respect of which the election is to be held.
