Section 49(2) in The State Bank Of India Act, 1955
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the procedure for the payment of compensation under this Act;(b)the determination of persons to whom the said compensation shall be payable in all cases, including cases where shares in the Imperial Bank have been held by more than one person, or where they have been transferred before the appointed day but the transfer has not been registered or where the shareholder is dead;(c)the manner of appointment of a director under clause (ca) or clause (cb), [* * *] of section 19, and all other matters connected therewith or incidental thereto.(d)[ the time and place of meeting of the Committee and the rules of procedure to be observed by it under sub-section (6) of section 24A; [Inserted by the Act 27 of the 2010](e)the salary and allowances of the Administrator and the members of the committee under sub-section (7) of section 24A.]
