Section 62(2) in The Small Industries Development Bank Of India (General Regulations), 2000*
(2)No person shall attend or vote at any meeting of shareholders of the Small Industries Bank as the duly authorised representative of a body corporate other than 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 unless a copy of the resolution appointing him as a duly authorised representative certified to be a true copy by the Chairman of the meeting at which it was passed shall have been deposited at the head office of the Small Industries Bank not less than four clear days before the date fixed for the meeting.Explanation .-For the purpose of this regulation, a body corporate shall also include a society registered under the Societies Registration Act, 1860 (21 of 1860) or any other law for the time being in force providing for registration of societies.
