Section 55(2) in State Bank of India General Regulations, 1955
(2)[ (a) The appointing and/or promoting authority for various categories/grades of officers and employees shall be such as the Executive Committee may by general or special order designate from time to time.(b)No officer or employee of the Bank shall be dismissed, discharged, removed or retired from the service of the bank or reduced to a lower grade or post or to a lower stage in a time scale by an authority lower than the appointing authority.Explanation. - For the purpose of clause (b), the term "appointing authority" shall mean and include the authority who has been designated as such in respect of such class or grade of officers or employees to which the officer or employee concerned, as the case may be, belongs at the time when such order is passed or any proceeding leading to such order or termination is initiated.(c)Nothing is this sub-regulation shall effect the powers of a disciplinary authority appointed or notified under any award, settlement under the Industrial Disputes Act, 1947, governing, affecting or regulating the service conditions of workmen of the Bank, and for the purpose of clause (b) above, the appointing authority shall be deemed to have been substituted by such disciplinary authority.(d)The salary and other emoluments to be granted to officers and other employees shall be as laid down in the Rules of Service approved by the Central Board and, where no such rules have been laid down, as fixed by the Executive Committee.(e)The power to grant pensions to officers and other employees leaving the service of the State Bank, other than pensions provided for under the rules of the pension funds respectively applicable to them, shall be reserved to the Central Board.(f)The grant of gratuities or other financial assistance, either temporary or permanent, to widows, children or other dependents of deceased officers or other employees shall be made by the Executive Committee of the Central Board except where grant of any such gratuity or financial assistance is authorised by any general direction given by the Central Board.Explanation. - The term "officers" in this regulation shall include any employee to whom the rules of service generally applicable to officers, apply with or without modification] [Substituted by Resn. C.B.S.B.I., dated 25.8.1988 (w.e.f. 1-10-1979).].
