Section 42(2) in State Bank of India General Regulations, 1955
(2)On receipt of an intimation under sub-regulation (1), the chairman [*] [Omitted the words 'or to the vice-chairman' by the State Bank of India General (Amendment) Regulations, 2013 (Regulation 19), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.] shall forthwith refer such doubt or dispute for the decision of a committee consisting of himself; and the directors nominated pursuant to clauses (e) and (f) [*] [Omitted 'of sub-section (1)' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).] of section 19 of the Act.
