Section 56 in State Bank of India General Regulations, 1955
56. Constitution and powers of the Committee of the Local Board.
- [(1) There shall be a Committee of each Local Board consisting of the chairman of the State Bank (or, if for any reason the chairman does not attend, [the managing director, if the managing director is a member of such Local Board] [Substituted by Resn. C.B.S.B.I. , dated 2-1-1958.]), the president (or, if for any reason he does not attend, the vice-president ) [the [chief general manager] [Substituted by Resn. C.B.S.B.I. , dated 20-11-1964.] of local head office] and any two members to be elected [in rotation from among the members] [Substituted 'as equally as possible in rotation from among the members (both elected and nominated)' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).] of the Local Board other than the chairman and the president.](2)Subject to such general or special directions, as the Central Board may from time to time give, a Committee of the Local Board may deal with any matter within the competence of the Local Board.
