Section 80(2) in State Bank of India General Regulations, 1955
(2)The State Bank shall have for use by the Local Boards at [Mumbai, Kolkata and Chennai] [Substituted the words 'Calcutta, Madras and Bombay' by the State Bank of India General (Amendment) Regulations, 2013(Regulation 31), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.], and may have for the use of other Local Boards established under the Act, official seals which shall be facsimiles of the common seal of the State Bank with the addition of the name of the local head office where it is to be used.
