Section 37(2) in The State Bank Of India (Subsidiary Banks) Act, 1959
(2)The Central Government may, after consultation with the Reserve Bank and the State Bank, by order in writing--(a)authorise a subsidiary bank to do such other forms of business as the Central Government may consider necessary or expedient;(b)direct that any form of business as is mentioned in the order, shall be carried on subject to such restrictions, conditions and safeguards as may be specified therein; or(c)Prohibit a subsidiary bank from carrying on or transacting any form of business which, but for this clause, it is lawful for the subsidiary bank to engage in.
