Section 44(1) in The State Bank Of India (Subsidiary Banks) Act, 1959
(1)A general meeting (hereinafter referred to as an annual general meeting) of a subsidiary bank shall be held [in each year] [Inserted by Act 1 of 1984, Section 51 (w.e.f. 15-2-1984).] at the place where the head office of the subsidiary bank is situate, and any other general meeting may be convened by the Board of Directors at any time:[Provided that such annual general meeting shall be held before the expiry of six weeks from the date on which the balance-sheet, together with the profit and loss account and auditor's report, is, under sub-section (1) of section 43, forwarded to [the State Bank, the Reserve Bank or the Central Government] [Added by Act 48 of 1973, Section 38, (w.e.f. 31-12-1973)] whichever date is earlier.]
