Section 46 in State Bank of India General Regulations, 1955
46. Constitution and powers of the Executive Committee.
- [(1) There shall be an Executive Committee of the Central Board consisting of the chairman, [***] [Substituted by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).] the managing directors, if any, the director nominated under clause (f) of section 19 of the Act and all or any of the other directors who are normally residents, or may, for the time being, be present at any place within India where the meeting is held.](2)Subject to the other provisions of these regulations and to such general or special directions as the Central Board may give from time to time, the Executive Committee may deal with any matter within the competence of the Central Board.
