Section 21 in State Bank of India General Regulations, 1955
21. Notice convening a general meeting.
(1)A notice convening a general meeting of the shareholders signed by the chairman [or the managing director authorised by the chairman] [Substituted 'or the vice chairman or in their absence managing director' by the State Bank of India General (Amendment) Regulations, 2013 (Regulation 12), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.] shall be published at least twenty-eight days before the meeting in the Gazette of India and also [by publication in not less than two daily newspapers having wide circulation in India] [Substituted by Resn. C.B.S.B.I., dated 29-11-1994 (w.e.f. 15.10.1993)](2)Every such notice shall state the time, date and place of such meeting, and also the business that shall be transacted at the meeting.
