Section 38 in State Bank of India General Regulations, 1955
38. List of Share - holders.
(1)For the purpose of election of a director under clause (c) of Section 19, a list shall be prepared of shareholders entered in the register by whom the director is to be elected.(2)The list referred to in sub-regulation (1) shall contain the names of the shareholders, their registered addresses, the number and denoting numbers of shares held by them with the dates on which the shares were registered and the number of votes to which they will be entitled on the date fixed for the meeting at which the election will take place and copies of list shall be available for purchase at least three weeks before the date fixed for the meeting at a price as may be decided by the Central Board or its Executive Committee from time to time, on application at the Central Office.]
