Section 22 in State Bank of India General Regulations, 1955
22. Special general meeting.
(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.(2)The requisition referred to in sub-regulation (1) shall state the purpose for which the special general meeting is required to be convened, but may consist of several documents in like form each signed by one or more of the requisitionists.(3)The time, date and place of a general meeting shall be decided by the Central Board:Provided that a special general meeting convened on requisition by the [Central Government] [Substituted 'Reserve Bank' by Resn. C.B.S.B.I. dated 02-05-2008.] or other shareholders shall be convened not later than three months of the receipt of the requisition.
