Section 31 in State Bank of India General Regulations, 1955
31. Determination of voting rights.
(1)Subject to the provisions contained in section 11 of the Act, each shareholder who has been registered as a shareholder for a period of not less than three months prior to the date of a general meeting shall, at such meeting, have one vote for each [fifty] [Substituted 'five' by Resn. C.B.S.B.I. , dated 29-11-1994. (w.e.f. 15-10-1993).] shares held by him [ or it] [Inserted by Resn. C.B.S.B.I. dated 02-05-2008.].(2)Every shareholder [other than the Central Government] [Inserted by Resn. C.B.S.B.I. dated 02-05-2008.] entitled to vote as aforesaid who, not being a company is present in person or by proxy or who being a company is present by a duly authorised representative, or by proxy shall have one vote on a show of hands and in case of a poll shall have one vote for each [fifty] [Substituted 'five' by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).] shares held by him [or it] [Inserted by Resn. C.B.S.B.I. dated 02-05-2008.] for the whole period of three months prior to the date of such meeting.(3)[ The duly authorized person representing the Central Government shall have one vote on a show of hands and, in case of a poll, shall have one vote for each fifty shares held by it for the whole period of three months prior to the date of such meeting.] [Inserted by Resn. C.B.S.B.I. dated 02-05-2008.]
