Section 15(2) in State Bank of India General Regulations, 1955
(2)The instrument of transfer of any share shall be submitted to the [Central Board or its Executive Committee] [Substituted 'Local Board concerned' by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).] and shall be signed by the transferor and the transferee, and the transferor shall be deemed to remain the holder of such shares until the name of the transferee is entered in the share register concerned in respect thereof. Each signature to such transfer shall be duly attested by the signature of one credible witness who shall add his address and occupation.
