Section 20D in State Bank of India General Regulations, 1955
20D. Powers of the chairman or managing director to provide for other safe guards.
- It shall be competent for the chairman or the [managing director authorised by the chairman] [Substituted 'managing director' by the State Bank of India General (Amendment) Regulations, 2013 (Regulation 11), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.], by special or general order, to add or modify the instructions, stipulations in regard to the safeguards to be observed in maintaining the register of the shareholders in the computer system with due regard to the advances in technology, and/or exigencies of situation or any other relevant consideration.
