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Union of India - Section

Section 43 in The State Bank Of India Act, 1955

43. State Bank may appoint officers and other employees.

(1)The State Bank may appoint such number of officers, advisers and employees as it considers necessary or desirable for the efficient performance of its functions, and determine the terms and conditions of their appointment and service.
(2)[ The officers, advisers and employees of the State Bank shall individually or jointly or with other officers, advisers and employees in a Local Committee exercise such powers and perform such duties as may by general or special order, be entrusted or delegated to them by the Central Board or its executive committee.] [Substituted by Act 27 of 2010]
(2) The officers, advisers and employees of the State Bank shall exercise such powers and perform such duties as may, by general or special order, be entrusted or delegated to them by the Central Board.