Section 24 in The Small Industries Development Bank Of India (General Regulations), 2000*
24. Share certificates .-(1) Every share certificate shall be issued in such form as may be specified by the Board. Each share certificate shall bear a distinctive number and denote the number of shares in respect of which it is issued. Every share certificate shall bear the name of the shareholder to whom it is issued.
(2)Every share certificate shall be signed on behalf of the Small Industries Bank by two persons duly authorised in this behalf by the Board and such signature may be printed, engraved, lithographed or impressed by such other mechanical or electronic process as the Board may direct.(3)A signature so printed, engraved, lithographed or otherwise impressed shall be as valid as a signature in the proper handwriting of the signatory himself:Provided that nothing contained in this regulation shall apply to the shares held with a depository.
