Section 36(1) in The State Bank Of India (Subsidiary Banks) Act, 1959
(1)A subsidiary bank shall, if so required by the State Bank, act as agent of the State Bank at any place in India for--(a)paying, receiving, collecting and remitting money, bullion and securities on behalf of any Government in India; and(b)undertaking and transacting any other business which the Reserve Bank may, from time to time, entrust to the State Bank.
