Section 36(2) in The State Bank Of India Act, 1955
(2)The amount in the said Fund shall be applied exclusively for meeting-(a)losses in excess of such yearly sum as may be agreed upon between the Central Government and the State Bank and attributable to the branches established in pursuance of sub-section (5) of section 16; [*](aa)[ ***] [Omitted by State Banks (Repeal and Amendment) Act, 2018 (Act 19 of 2018), dated 2.8.2018.](b)such other losses or expenditure as may be approved by the Central Government in consultation with the Reserve Bank.
