Section 56(2) in The Industrial Development Bank Of India General Regulations, 1994
(2)A shareholder (not being the Central Government) or a director, attending a general meeting shall for the purpose of identification and to determine his voting rights, be required to sign and deliver to the Development Bank a form containing the particulars relating to-(a)his full name and registered address;(b)the distinctive numbers of his shares;(c)whether he is entitled to vote and the number of votes to which he is entitled in person or by proxy or as a duly authorised representative.
