Section 34(5) in State Bank of India General Regulations, 1955
(5)An instrument of proxy so deposited shall be irrevocable -(i)unless on or before the last day for the deposit of proxies there shall have been deposited at the local head office of the State Bank where the meeting is to be held a notice in writing under the hand or common seal of the grantor specifically stating -(a)the name of the person in whose favour the instrument was granted; and(b)that such instrument is revoked; or(ii)unless the same is deemed to be invalid under sub-regulation (6).In the case of an instrument of proxy granted in favour of two grantees in the alternative, it shall not be necessary to mention in the notice of revocation the name of the second or alternative grantee provided that the notice is otherwise sufficient to identify beyond doubt the instrument of proxy which it is intended to revoke.
