Section 3(l) in Canara Bank Officer Employees' (Discipline and Appeal) Regulations, 1976
(l)"Public Sector Bank" means -(i)A corresponding new Bank specified in the First Schedule to the Act;(ii)[ A corresponding new Bank specified in the First Schedule to the Banking Companies (A & T of Undertaking) Act, 1980 (40 of 1980).] [Inserted vide Amendment published in the Gazette dated 19.03.1988 w.e.f. 10.10.1985](iii)The State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(iv)A subsidiary Bank constituted under the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959); and(v)Any other bank which the Central Govt., may determine to be a public sector Bank for the purpose of these Regulations having regard to its manner of incorporation;
