Section 21(5) in The State Bank Of India Act, 1955

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Union of India - Subsection

Section 21(5) in The State Bank Of India Act, 1955

(5)The [Central Government] [Substituted by Act 27 of 2010 for the word "Governor of the Reserve Bank"] shall, in consultation with the chairman, appoint-

(a)a member of a Local Board nominated under clause (c) of sub-section (1) to be the President thereof; and

(b)a member of a Local Board holding office under clause (b) or nominated under clause (c) of that sub-section to be the Vice-President thereof.

(a) the chairman,ex officio;

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Union of India - Subsection

Section 21(5) in The State Bank Of India Act, 1955