Section 2(g) in National Housing Bank Employees' Regulations, 1994
(g)"Public Sector Bank" means(i)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(iii)a subsidiary bank constituted under the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959);(iv)any other bank which the Central Government may determine to be a public sector bank for the purposes of these regulations having regard to its manner of incorporation;
