Section 20C(3) in State Bank of India General Regulations, 1955
(3)Copies of the back-ups shall be taken on removable media at intervals as may be specified from time to time by the Chairman or the [managing director authorised by the chairman] [Substituted 'managing director' by the State Bank of India General (Amendment) Regulations, 2013, with effect from 3rd March, 2014 (Regulation 10), published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.] or the designated official, incorporating the changes made in the register of shareholders. At least one of these copies should be stored in a location other than the premises in which a processing is being done. This copy should be stored in a fire-proof environment with locking arrangement and at the requisite temperature. The access to the back-ups in both the locations shall be restricted to persons authorised in this behalf by the Chairman or [managing director authorised by the chairman] [Substituted 'managing director' by the State Bank of India General (Amendment) Regulations, 2013, with effect from 3rd March, 2014 (Regulation 10), published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.] or the designated official. The persons so authorised shall record the access in a manual register kept at the location.
