Section 50(1A) in The State Bank Of India (Subsidiary Banks) Act, 1959
(1A)[ The officers, advisers and employees of the subsidiary bank concerned shall individually or jointly, or with other officers, advisers and employees in a committee exercise such powers and perform such duties as may, by general or special order, be entrusted or delegated to them by the Board of Directors or its Executive Committee] [Inserted by Act 30 of 2007 (w.e.f. 18.6.2007) ]
