[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 8 in State Bank of India General Regulations, 1955
8. [ [Omitted by Resn C.B.S.B.I. dated 29-11-1994.]
***]| 8.[(1) The Branch Registers kept as the Local Head Office specified in column 1 below shall contain particulars of the shareholders whose registered addresses are within the areas respectively specified in column 2.{| | ||
| Column 1 | Column 2 | |
| (i) The Branch Register at the Local HeadOffice, Ahmedabad. | The State of Gujarat and the Union Territoriesof Goa, Daman, Diu, Dadra and Nagar Haveli excluding theterritory of Goa. | |
| (ii) The Branch Register at the Local HeadOffice, Bangalore. | The State of Karnataka. | |
| (iii) The Branch Register at the Local HeadOffice, Bhopal. | The State of Madhya Pradesh. | |
| (iv) The Branch Register at the Local HeadOffice, Bhubaneswar. | The State of Orissa. | |
| (v) The Branch Register at the Local HeadOffice, Bombay. | The State of Maharashtra and the UnionTerritories of Goa, Daman, and Diu excluding the territories ofDaman, Diu, Dadra and Nagar Haveli. | |
| (vi) The Branch Register at the Local HeadOffice, Calcutta. | The State of [....], West Bengal, [....],[......], [........], [.........] and Sikkim and the UnionTerritory of [.........], [............], the Andaman and NicobarIslands. | |
| (vii) The Branch Registers at the Local HeadOffice, Chandigarh. | The State of Haryana (excluding the districts of[Faridabad], Gurgaon and Sonepat). Himachal Pradesh, Jammu &Kashmir and Punjab and the Union Territory of Chandigarh. | |
| (viii) The Branch Register at the Local HeadOffice, Gauhati. | The States of Assam, Nagaland, Manipur,Meghalaya, Tripura and the Union Territories of Mizoram andArunachal Pradesh | |
| (ix) The Branch Register at the Local HeadOffice, Hyderabad. | The State of Andhra Pradesh. | |
| (x) The Branch Register at the Local HeadOffice, Lucknow. | The Central Eastern Zones of the State of UttarPradesh as defined in sub-regulation(3). | |
| (xi) The Branch Register at the Local HeadOffice, Madras. | The States of Kerala. [...........] and TamilNadu and the Union Territories of Pondicherry and Lakshadweep. | |
| (xii) The Branch Register at the Local HeadOffice, New Delhi. | The State of Rajasthan, the Western Zone of theState of Uttar Pradesh as defined in sub-regulation (3) and theDistricts of [Faridabad], Gurgaon and Sonepat in the State ofHaryana and the Union Territory of Delhi. | |
| (xiii) The Branch Register at the Local HeadOffice, Patna. | The State of Bihar. | |
| (2) Any territories not specified insub-regulation (1), shall be included in the area of the branchregister at the Local Head Office, Bombay. | ||
| (3) (a) The Western Zone of the State of UttarPradesh shall consist of the following districts of that State,namely, Agra, Aligarh, [......], Bulandshahr, Chamoli, Dehra Dun,[Etah], Garhwal, (Ghaziabad, Manipuri, Mathura, Meerut,Muzaffarnagar, Saharanpur, Tehri, Garhwal and Uttar Kashi). | ||
| (b) The Central and Eastern Zones of the Statesof Uttar Pradesh shall consist of all that part of the State ofUttar Pradesh as has not been included in the Western Zone ofthat State as defined in Clause (a).] |