Section 22(1) in State Bank of India General Regulations, 1955
(1)The chairman [or in his absence managing director authorised by the chairman] [Substituted 'or in his absence Vice-Chairman or in their absence Managing Director' by the State Bank of India General (Amendment) Regulations, 2013 (Regulation 13), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.] shall convene a special general meeting of shareholders, if so directed by the Central Board, or if a requisition for such a meeting has been received either from the [Central Government] [Substituted 'Reserve Bank' by Resn. C.B.S.B.I. dated 02-05-2008.] or from other shareholders holding shares carrying, in the aggregate, not less than 20 per cent of the total voting rights of all the shareholders.
