Section 20B in State Bank of India General Regulations, 1955
20B. Maintenance of Shares-Register in Computer Systems etc.
- The particulars required to be entered in the Share Register under Section 13 read with those mentioned in Chapter II shall be maintained in the form of data stored in magnetic/optical/magneto-optical media by way diskettes, floppies, cartridges or otherwise (hereinafter referred to as the "media") in computers to be maintained at such location as may be decided from time to time by the Chairman or [managing director authorised by the chairman] [Substituted 'managing director' by the State Bank of India General (Amendment) Regulations, 2013 (Regulation 9), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.] or any other official not below the rank of a Chief General Manager designated in this behalf by the Chairman (hereinafter referred to as "the designated official)".
