Section 32(3) in State Bank of India General Regulations, 1955
(3)No person may attend or vote at any meeting of shareholders of the State Bank as a duly authorised representative of a company unless a copy of the resolution appointing him as a duly authorised representative certified to be a true copy by the chairman of the meeting at which it was passed shall have been deposited [at the Central Office or, as the case may be, the local head office] [Substituted 'at the Local Head Office' by Resn. C.B.S.B.I. dated 02-05-2008.] at the place where the meeting is to be held not less than 4 clear days before the date fixed for the meeting.
