Section 41(4) in The State Bank Of India (Subsidiary Banks) Act, 1959
(4)The auditor shall be supplied with a copy of the annual balance-sheet and profit and loss account, and a list of all books kept by the subsidiary bank, and it shall be the duty of the auditor to examine the balance-sheet and profit and loss account with the accounts and vouchers relating thereto, and in the performance of his duties, the auditor(a)shall have, at all reasonable times, access to the books, accounts and other documents of that subsidiary bank;(b)may, at the expense of that subsidiary bank, employ accountants and other persons to assist him in investigating such accounts; and(c)may, in relation to such accounts, examine any director or any officer of that subsidiary bank.
