Section 32(5) in State Bank of India General Regulations, 1955
(5)[ The Central Government may authorise any person to act as its representative at any general meeting of the shareholders and the person so authorised (referred to as "duly authorised person" in these regulations) shall be entitled to exercise the same powers on behalf of Central Government, as if he were an individual shareholder of the State Bank. The authorisation so given may be in favour of two persons in the alternative and in such a case any one of such persons may act as the duly authorised person of the Central Government. Any authorisation given under this sub-regulation shall be informed in writing to the Central Office of State Bank not less than 4 clear days before the date fixed for the meeting and shall, thereafter, be irrevocable for the meeting for which it is made.] [Inserted by Resn. C.B.S.B.I. dated 02-05-2008.]
