Section 20A in State Bank of India General Regulations, 1955
20A. [ Delegation of powers and functions by Central Board or its Executive Committee. [Substituted by the State Bank of India General (Amendment) Regulations, 2013, with effect from 3rd March, 2014 (Regulation 8), published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.]
- It shall be competent for the Central Board or its Executive Committee by general or special direction, from time to time to delegate its powers and functions set out in sub-regulation (3) of regulation 12, regulation 13, sub-regulation (3) of regulation 15, sub-regulation (1) of regulation 16, sub-regulation (3) of regulation 16B and sub-regulation (2) of regulation 19 to any officer, company or agency and it shall also be competent for the Central Board or its Executive Committee to appoint "Registrars to an issue" and "Share transfer agents" as defined in the relevant SEBI regulation on such terms as it may deem fit.][Chapter II - A] [Inserted by Resn. C.B.S.B.I., dated 29-11-1994 (w.e.f. 15.10.1994).] Safeguards to be Provided in Maintaining the Register of Shareholders in Computers
