Section 5 in State Bank of India Employees Provident Fund Regulations, 2015
5. Committees of the Fund.
(1)The trustees may appoint any one from their number, who shall be an executive officer of the Bank, to carry on the ordinary business of the Fund including the exercise on behalf of the trustees of every power and discretion vested in the trustees under the regulations 12 to 20 and regulation 31.(2)The trustees may also appoint a committee from their number of whom at least one shall be an executive officer of the Bank, to carry on other ordinary business of the Fund including the sanctioning of payments to members.(3)Three trustees shall form a quorum of the committee.
