Section 34 in State Bank of India General Regulations, 1955
34. Proxies.
(1)No instrument of proxy shall be valid unless in the case of an individual shareholder it is signed by him or by his attorney duly authorised in writing, or in the case of joint holders, it is signed by the shareholder first named in the [register] [Substituted 'branch register' by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).] or his attorney duly authorised in writing or in the case of a company it is executed under its common seal, if any, or signed by its attorney duly authorised in writing:Provided that an instrument of proxy shall be sufficiently signed by any shareholder, who is for any reason, unable to write his name, if his mark is affixed thereto and attested by a Judge, Magistrate, Justice of the Peace, Registrar or Sub-Registrar of Assurances, or other Government Gazetted Officer or [an officer of the State Bank]. [Substituted 'an Officer of or the State Bank' by the State Bank of India General (Amendment) Regulations, 2013 9regulation 16), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.](2)No person shall be appointed as proxy unless he is entitled to attend the general meeting otherwise than as a proxy, provided that this sub-regulation shall not apply to proxy appointed by a company.(3)[ No proxy shall be valid unless it is duly stamped and unless, it together with the power of attorney or other authority (if any) under which it is signed, or a copy of that power or authority certified by a notary public or a magistrate, is deposited with the Central Office or other office designated from time to time by the chairman or managing director in this behalf, not less than seven clear days before the date fixed for the meeting.] [Substituted by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).](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 ...................................(5)An instrument of proxy so deposited shall be irrevocable -(i)unless on or before the last day for the deposit of proxies there shall have been deposited at the local head office of the State Bank where the meeting is to be held a notice in writing under the hand or common seal of the grantor specifically stating -(a)the name of the person in whose favour the instrument was granted; and(b)that such instrument is revoked; or(ii)unless the same is deemed to be invalid under sub-regulation (6).In the case of an instrument of proxy granted in favour of two grantees in the alternative, it shall not be necessary to mention in the notice of revocation the name of the second or alternative grantee provided that the notice is otherwise sufficient to identify beyond doubt the instrument of proxy which it is intended to revoke.(6)If two or more instruments of proxy in respect of the same shares shall be deposited and if on or before the last day for deposit of proxies all but one of such instruments of proxy shall not have been duly revoked in accordance with the procedure laid down in sub-regulation (5) all such instruments of proxy shall be deemed invalid.(7)The due revocation of an instrument of proxy shall in no way prohibit the deposit of another valid instrument of proxy within the time specified in sub-regulation (3).(8)The grantor of an instrument of proxy which has become irrevocable under this regulation shall not be entitled to vote in person at the meeting to which such instrument relates.
