Section 84 in State Bank of India General Regulations, 1955
84. Matters not covered by these regulations.
- All rules made by the Central Broad of the Imperial Bank and in force immediately before the appointed day shall, in respect of matters not specifically covered by these regulations, continue to be in full force and effect, in so far as such rules are not inconsistent with the provisions of the Act and these regulations, as if the said rules were regulations made under the Act, until the same shall be duly altered, amended or repealed, and in construing the said rules any references to the authorities of the Imperial Bank shall be deemed to be references to the corresponding authorities of the State Bank.[ Schedule - I] [Inserted by the State Bank of India General (Amendment) Regulations, 2013 (Regulation 33), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.]Form 'A'{See sub-regulation (1) of regulation 16A}Nomination form(Separate nomination form should be submitted for each folio by individual applying singly or jointly)I/We..................................................................................................(1) and ..................................................(1) and ..........................................(1) the holders of shares under Folio number ...........................(2) of State Bank of India wish to make a nomination and do hereby nominate the following person in whom all rights of transfer and / or amount payable in respect of the shares held under the aforesaid Folio No. shall vest in the event of my death / death of all joint holders.Name and address of nomineeName (3)....................................................................................... .....................................................................Address (4): ............................................................................................................................................................................................................................................................. .....................................................................Date of birth* : .............................................................................[*To be furnished in case the nominee is a minor]**The Nominee is a minor whose guardian is :Name(5) ......................................................................................... .....................................................................And Address ................................................................................ ............................................................................................................................................................................ ........................................................................................................................................................................... .......................................................................................................................................................................... ......................................................................................................................................................................... .....................................................................(** To be deleted if not applicable)Signature of shareholder ............................................................(First/sole holder)Name............................................................................................. .....................................................................Address.......................................................................................... ........................................................................................................................................................................... ............................................................................................................................................................................. ............................................................................................................................................................................ ............................................................................................................................................................................ .....................................................................Date......................................Signature of shareholder (second holder) ....................................Name............................................................................................. .....................................................................Address........................................................................................ ........................................................................................................................................................................... .......................................................................................................................................................................... ............................................................................................................................................................................. ........................................................................................................................................................................... .....................................................................Date..............................................Signature of shareholder (third holder)..............................Name.............................................................................................. .....................................................................Address........................................................................................... ............................................................................................................................................................................. ............................................................................................................................................................................. ............................................................................................................................................................................. ............................................................................................................................................................................. .....................................................................Date...................................................Name, signature and address of two witnessesSignature of first witness ..............................................................Name............................................................................................... .....................................................................Address........................................................................................... ............................................................................................................................................................................... ............................................................................................................................................................................. .............................................................................................................................................................................. ............................................................................................................................................................................... .....................................................................Date.......................................................Signature of second witness...........................................................Name............................................................................................. .....................................................................Address........................................................................................ ........................................................................................................................................................................... ........................................................................................................................................................................... ............................................................................................................................................................................ ........................................................................................................................................................................... .....................................................................Date.........................................................(1)Name of shareholder(s).(2)Folio No.(3)Full name of nominee in capital letters.(4)Complete permanent address of nominee.(5)Name and address of guardian of minor.Form 'B'{See sub-regulation (6) of regulation 16A}Form for variation or cancellation of nominationI/We.................................................................................................(1) and ...............................................(1) and ..........................................(1) the holders of shares under Folio number ...........................(2) of State Bank of India wish to cancel the nomination and do hereby cancel the nomination made by me/us in favour of ----------------------------------(3) and nominate the following person in whom all rights of transfer and / or amount payable in respect of shares held under the aforesaid Folio No. shall vest in the event of my death / death of all joint holders.Name and address of nomineeName (4) : ..........................................................................................................................................................Address (5): .................................................................................................................................................................................................................................................................. ............................................................................................................................................................................... .......................................................................Date of birth* : ....................................................[*To be furnished in case the nominee is a minor]** The Nominee is a minor whose guardian is :Name(6)............................................................................... .......................................................................And Address ....................................................................... .................................................................................................................................................................. .................................................................................................................................................................... .................................................................................................................................................................... .................................................................................................................................................................... ......................................................................(** To be deleted if not applicable)Signature of shareholder .............................................................(First/sole holder)Name............................................................................................... .....................................................................Address .......................................................................................... ............................................................................................................................................................................. ............................................................................................................................................................................. ............................................................................................................................................................................. ............................................................................................................................................................................. .....................................................................Date............................................Signature of shareholder (second holder) .....................................Name............................................................................................ ......................................................................Address.......................................................................................... ............................................................................................................................................................................ ............................................................................................................................................................................ ............................................................................................................................................................................ ............................................................................................................................................................................ ......................................................................Date................................................Signature of shareholder (third holder) .......................................Name........................................................................................... ......................................................................Address........................................................................................ ........................................................................................................................................................................... ........................................................................................................................................................................... ........................................................................................................................................................................... ........................................................................................................................................................................... ......................................................................Date.......................................................Name, signature and address of two witnessesSignature of first witness .........................................................Name.......................................................................................... .....................................................................Address....................................................................................... ........................................................................................................................................................................ ......................................................................................................................................................................... .......................................................................................................................................................................... ......................................................................................................................................................................... .....................................................................Date................................................................Signature of second witness .....................................................Name......................................................................................... ......................................................................Address....................................................................................... .......................................................................................................................................................................... ......................................................................................................................................................................... ........................................................................................................................................................................... .......................................................................................................................................................................... .....................................................................Date...........................................................(1)Name of shareholder(s).(2)Folio No.(3)Full name of the previous nominee.(4)Full name of the new nominee in capital letters.(5)Complete permanent address of new nominee.(6)Name and address of guardian of minor.][Schedule - II][(See regulations 61 (c)]
