Section 62 in State Bank of India General Regulations, 1955
62. [Powers to grant loans and advances by Local Boards. [Substituted 'Limit on Local Board's powers to grant loan or advance' by Resolution of CB.S.B.I dated 28.10.99 (w.e.f 6.11.99).]
] [Subject to any general or special order made under sub-section (2) of Section 43 and any directions which may be issued by the Central Board, a Local Board may exercise powers and perform in particular the following functions without prejudice to the generality thereof in respect of the loans and advances falling within the area of its jurisdiction: -(a)review of priority sector advances;(b)review of financing of SSI sector;(c)review of the progress made in lending to agriculture;(d)review of bad debts written off as per scheme of delegation of financial powers;(e)review of top 100 borrowal accounts in each category of NPA i.e sub-standard /doubtful/loss assets (with outstandings of rs.100 lakh and over);(f)review of special programme of credit assistance like IRDP, DRI, SEEUY, PMRY, etc.(g)review of performance under lead districts.]
