Section 81 in State Bank of India General Regulations, 1955
81. Service of notices to shareholders.
(1)Save as otherwise provided in these regulations, a notice may be given by the State Bank to any shareholder either personally or by sending it by post to him to his registered address.(2)Any notice required to be given by the State Bank to the shareholders or any of them and not expressly provided for by these regulations, shall be sufficiently given if given by advertisement.(3)Any notice sent by post shall be deemed to have been served on the third day following that on which the envelope or wrapper containing the same is posted, and in proof of such service it shall be sufficient to prove that the envelope or wrapper containing the notice was properly addressed, pre-paid and put into the post office, and a certificate in writing signed by an employee of the State Bank that the envelope or wrapper containing the notice was so addressed, pre-paid and posted shall be conclusive evidence thereof. Any notice given by advertisement shall be deemed to have been given on the date on which the advertisement first appeared.(4)Any notice given in accordance with the foregoing provisions shall be deemed to have been duly given notwithstanding that the shareholder be then deceased and whether or not the State Bank had notice of his decease, and shall, in that event, be deemed to be a notice to his legal representatives.(5)All notices with respect to any registered shares to which persons are jointly entitled shall be given to whichever of such persons is named first in the [(register)] [Substituted 'branch register' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).] on which the shares are entered, and notice so given shall be sufficient notice to all the holders of said shares.(6)The signature to any notice to be given by the State Bank may be written or printed.
