Section 47B in State Bank of India General Regulations, 1955
47B. Exclusion of jurisdiction of local head office.
- Notwithstanding anything contained in regulation 47A, the Central Board may specify that, on consideration of volume or special nature of business or on any other relevant consideration, a branch or branches or business unit or units situated in the area falling within the jurisdiction of a local head office may be excluded from the jurisdiction of that office and shall be under the jurisdiction of the Central Office or any other local head office.]
