Section 34(4) in State Bank of India General Regulations, 1955
(4)No instrument of proxy shall be valid unless it is in the following form and dated, namely: -State Bank of IndiaI/We ......................................of ................................being (a) shareholder(s) of the State Bank of India holding shares Nos ............................................on the [register] [Substituted 'branch register' by Resn. C.B.S.B.I. , dated 29-11-1994. (w.e.f. 15-10-1993).] at .......................... do hereby appoint ....................... of ..................... (or failing him ............................ of ................................ ) as may/our proxy to vote for me/us and my/our behalf at a meeting of the shareholders of the State Bank to be held at ............................... on the ..................... day of .............................. and at any adjournment thereof.Dated this ............................. day of ...................................
