Section 39(1) in State Bank of India General Regulations, 1955
(1)No candidate for election as a director [***] [Omitted 'or a member of a Local Board' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).] shall be validly nominated unless -(a)he is, on the last date for receipt of nominations, not disqualified to be a director [***] [Omitted 'or a member of a Local Board, as the case may be' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).] under section 22 of the Act;(b)the nomination is in writing signed by at least two shareholders qualified to vote, [*] [Omitted 'whose names are entered on [the principal register or] the branch register from which the Director or the Local Board Member as the case may be, is to be elected' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).], or by their duly constituted attorneys, provided that a nomination by the shareholder who is a body corporate may be made by a resolution of the directors of the said body corporate and where it is so made, a copy of the resolution certified to be a true copy by the chairman of the meeting at which it was passed shall be dispatched to [the central office] [Inserted by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 20-11-1964).] [*] [Omitted 'or as the case may be, the Local Head Office of the State Bank in which the meeting at which the election will take place is to be held' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).] and such copy shall be deemed to be a nomination on behalf of such body corporate;(c)the nomination paper contains a declaration signed by the candidate before a Judge, Magistrate, Justice of the Peace, Registrar, or Sub-Registrar of Assurances or other Government Gazetted Officer or an Officer of [***] [Omitted the Reserve Bank or by Resn.C.B.S.B.I. dated 02-05-2008.] the State Bank, that he accepts the nomination, and is willing to stand for election, and that he is not disqualified for election under section 22.
