Section 18(1) in The State Bank Of India Act, 1955
(1)In the discharge of its functions, [***] [Omitted 'including those relating to a subsidiary bank' by State Banks (Repeal and Amendment) Act, 2018 (Act 19 of 2018), dated 2.8.2018.], the State Bank shall be guided by such directions in matters of policy involving public interest as the Central Government may, in consultation with the Governor of the Reserve Bank and the Chairman of the State Bank, give to it.
