Section 52(2) in State Bank of India General Regulations, 1955
(2)[ Subject to the provisions of sub-section (5) of section 31A of the Act, the president or in his absence, the vice-president shall be the chairman of the meeting of the Local Board.] [Substituted by Resn. C.B.S.B.I. , dated 20-11-1964.]:Provided that if both the president and the vice-president are absent from any meeting, the members present at the meeting shall elect a chairman of the meeting from amongst the members present.
