Section 20C(1) in State Bank of India General Regulations, 1955
(1)The access to the system set out in Regulation 20B in which data is stored shall be restricted to such persons as may be authorised in this behalf by the Chairman or [managing director authorised by the chairman] [Substituted 'managing director' by the State Bank of India General (Amendment) Regulations, 2013(Regulation 10), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.] or the designated official and the passwords if any, and/or the electronic security control systems shall be kept confidential under the custody of the said persons.
