Section 4(1) in State Bank of India General Regulations, 1955
(1)Subject to the provisions of the Act and these regulations and such directions as the Central Board may give from time to time, the register of shareholders (hereinafter referred to as "the register") kept at the Central Office shall be maintained by, and be under control of the Central Board or its Executive Committee and the decision of the Central Board or its Executive Committee as to whether or not a person is entitled to be registered as a shareholder in respect to any share shall be final.
