Section 26 in State Bank of India General Regulations, 1955
26. Persons entitled to attend general meetings.
(1)All director, members of Local Boards or of any Local Committee and all shareholders of the State Bank shall, subject to the provisions of sub-regulation (2), be entitled to attend a general meeting.(2)A shareholder, not being the [Central Government] [Substituted 'Reserve Bank' by Resn. C.B.S.B.I. dated 02-05-2008.], a director or a member of a Local Board or of a Local Committee, attending a general meeting shall, for the purpose of identification and to determine his voting rights, be required to sign and deliver to the State Bank a form to be specified by the chairman [authenticated or attested by a person authorised by him in this behalf and] [Inserted by Resn. C.B.S.B.I., dated 29-11-1994. (w.e.f. 15.10.1993).] containing the following particulars:(a)his full name and registered address;(b)[the denoting number of his shares;] [Substituted by Resn. C.B.S.B.I., dated 29-11-1994. (w.e.f. 15.10.1993).](c)whether he is entitled to vote and the number of votes to which he is entitled in person or as proxy or as a duly authorised representative.[***] [Omitted by Resn. C.B.S.B.I., dated 29-11-1994 (w.e.f. 15.10.1993).]
