Section 25 in State Bank of India General Regulations, 1955
25. Chairman at general meetings.
- [ (1)The chairman or in his absence, [the managing director authorised by the chairman] [Substituted by Resn. C.B.S.B.I., dated 29-11-1994 (w.e.f. 15.10.1993).] or in their absence, such one of the directors as may generally or in relation to a particular meeting be authorised by the chairman in this behalf, shall be the chairman of the meeting and in the absence of the chairman, [the managing director authorised by the chairman] [Substituted 'the vice-chairman' by the State Bank of India General (Amendment) Regulations, 2013 (Regulation 14), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.] and the person so authorised and failing any authorisation the meeting may elect any other director to be the chairman of the meeting.](2)The chairman of the general meeting shall regulate the procedure at all general meetings, and , in particular, shall have power to decide the order in which shareholders may address the meeting, to fix a time limit for speeches, to apply the closure when, in his opinion, any matter has been sufficiently discussed and to adjourn the meeting.
