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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1)(b) in State Bank of India General Regulations, 1955

(b)the nomination is in writing signed by at least two shareholders qualified to vote, [*] [Omitted 'whose names are entered on [the principal register or] the branch register from which the Director or the Local Board Member as the case may be, is to be elected' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).], or by their duly constituted attorneys, provided that a nomination by the shareholder who is a body corporate may be made by a resolution of the directors of the said body corporate and where it is so made, a copy of the resolution certified to be a true copy by the chairman of the meeting at which it was passed shall be dispatched to [the central office] [Inserted by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 20-11-1964).] [*] [Omitted 'or as the case may be, the Local Head Office of the State Bank in which the meeting at which the election will take place is to be held' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).] and such copy shall be deemed to be a nomination on behalf of such body corporate;