Section 63(10) in The Small Industries Development Bank Of India (General Regulations), 2000*
(10)Nothing contained in this regulation shall apply to the Development Bank, the public sector banks, the General Insurance Corporation, the Life Insurance Corporation and other institutions owned or controlled by the Central Government and the Development Bank, the public sector banks, the General Insurance Corporation, the Life Insurance Corporation and other institutions owned or controlled by the Central Government may appoint such person as it thinks fit to act as its representative at any general meeting of the Small Industries Bank. A person so appointed shall for the purpose of the meeting be deemed to be the shareholder of the Small Industries Bank and shall exercise the same rights and powers as the Development Bank, the public sector banks, the General Insurance Corporation, the Life Insurance Corporation and other institutions owned or controlled by the Central Government shall be entitled to exercise at the meeting.
