Section 61 in The Small Industries Development Bank Of India (General Regulations), 2000*
61. Determination of voting rights .-(1) Subject to the provisions contained in section 20-G of the Act,-
(a)upon a show of hands, every shareholder entitled to vote and present in person or by attorney or proxy shall have one vote; and(b)upon a poll, every shareholder, who being an individual is present in person or by attorney or by proxy or being the Development Bank, the public sector banks, the General Insurance Corporation, the Life Insurance Corporation and other institutions owned or controlled by the Central Government or any other body corporate, is present through a representative, shall have a voting right in proportion to his or its share of the paid up equity capital of the Small Industries Bank.(2)Shareholder of the Small Industries Bank entitled to attend and vote at a general meeting shall be entitled to appoint another person (whether a shareholder or not) as his proxy to attend and vote instead of himself; but a proxy so appointed shall not have any right to speak at the meeting.(3)A person appointed as proxy shall be entitled to vote upon a poll.
