Section 22(3) in State Bank of India General Regulations, 1955
(3)The time, date and place of a general meeting shall be decided by the Central Board:Provided that a special general meeting convened on requisition by the [Central Government] [Substituted 'Reserve Bank' by Resn. C.B.S.B.I. dated 02-05-2008.] or other shareholders shall be convened not later than three months of the receipt of the requisition.
