Section 62(2) in The State Bank Of India (Subsidiary Banks) Act, 1959
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for--(a)the terms and conditions of service of the Chairman, members and staff of the Tribunal;(b)the manner of, and the procedure for, payment of compensation (including allotment of shares in lieu of compensation) under this Act, including the requirements subject to which the payment shall be made;(c)the determination of the persons to whom compensation shall be payable in all cases including cases where shares have been held by more than one person, or where they have been transferred before the appointed day, but the transfer has not been registered, or where the share-holder is dead;(d)the circumstances under which claims for payment of the said compensation from persons claiming through or under a shareholder may be entertained;(e)the requirements to be complied with before receipt of the said compensation by a shareholder, whose share certificate has been lost, destroyed, mutilated or stolen;(f)the requirements subject to which information regarding the payment of the said compensation may be granted or refused and the conditions subject to which such information may be given;(g)[ the manner of appointment of a director under clause (ca) or clause (cb) of sub-section (1) of section 25, and all other matters connected therewith or incidental thereto.] [Inserted by Act 48 of 1973, Section 34 (w.e.f. 31-12-1973)]
