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Union of India - Section

Section 4 in State Bank of India Employees Pension Fund Regulations, 2014

4. Quorum for the meeting.

(1)The presence of at least five trustees of whom two shall be executive officers of the Bank shall be necessary to form a board for the transaction of business.
(2)Each trustee shall have one vote and in all cases of an equal division, the Chairman shall have a casting vote.