Section 67(a) in State Bank of India General Regulations, 1955
(a)to the chairman, [***] [Omitted for the words 'the vice-chairman' by the State Bank of India General (Amendment) Regulations, 2013 (Regulation 67), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.] or a managing director, without the sanction of the Central Board or the Executive Committee; and
