Section 6 in State Bank of India General Regulations, 1955
6. Particulars to be entered in the share registers.
(1)In addition to the particulars specified in section 13 of the Act, the following particulars shall be entered in the [register] [Substituted 'principal register as well as the branch registers' by Resn. C.B.S.B.I., dated 29.11.1994.]:(i)the manner in which each shareholder acquired his share or shares, [***] [Omitted 'and except in the case of allotment of shares to the Reserve Bank under sub-section(1) of Section 5 of the Act' by Resn. C.B.S.B.I. dated 02.05.2008.] the name of the previous holder and the register on which the share was last entered;(ii)[ whether the shareholder belongs to either of the following category of shareholders namely, [Central Government] [Substituted 'whether the shareholder belongs to one of the categories of shareholders referred to in the proviso to section 11 of the Act, and if so, the category to which he belongs' by Resn. C.B.S.B.I. , dated 29-11-1994.] or any other residuary category;](iii)when any person ceases to be a shareholder, the name of the person in whose favour [***] [Omitted 'and the register to which' by Resn. C.B.S.B.I. dated 29-11-1994.] the share or shares are transferred; and(iv)such further particulars as the Central Board may specify.(2)A separate ledger shall be maintained in respect of shares issued under sub-paragraph (1) of paragraph 6 of the First Schedule to the Act.(3)In the case of joint holders of any shares, their names and other particulars required by sub-regulation (1) shall be grouped under the name of the first of such joint holders.(4)[***] [Omitted by Resn C.B.S.B.I. dated 29-11-1994.]
