Section 23 in State Bank of India General Regulations, 1955
23. Business at general meetings.
(1)No business other than that specified in sub-section (2) of section 42 of the Act shall be transacted or discussed at the annual general meeting, except with the consent of the chairman, unless not less than six weeks' notice of the same has been given to the chairman either by the [Central Government] [Substituted 'Reserve Bank' by Resn. C.B.S.B.I. dated 02-05-2008.] or by at least ten other shareholders qualified to vote at the meeting. Such notice shall take the form of a definite resolution to be put to the meeting, and shall be included in the notice of the meeting.(2)Except with the consent of the chairman, no business shall be transacted or discussed at any special general meeting, except the business for which the meeting has been specifically convened.
