Section 43 in The State Bank Of India (Subsidiary Banks) Act, 1959
43. Returns to be furnished by a subsidiary bank.
(1)A subsidiary bank shall furnish to the State Bank [the Reserve Bank and the Central Government] [Subs by Act 1 of 1984 s. 51, for certain words (w.e.f. 15-2-1984)](a)[within three months from the 31st day of [March] [Substituted by Act 48 of 1973, Section 34 for certain words (w.e.f. 31-12-1973)] [or the date notified under section 39, as the case may be,] [Inserted by Act 66 of 1988, Section 21 (w.e.f. 30-12-1988)] as on which its books are closed and balanced], its balance-sheet, together with the profit and loss account and the auditor's report, and a report by the Board of Directors on the working [and activities] [Inserted by Act 1 of 1984, Section 51 (w.e.f. 15-2-1984).] of the subsidiary bank during the period covered by the accounts; and(b)any other information relating to the affairs and business of the subsidiary bank which the State Bank or the Reserve Bank may require:[Provided that the Reserve Bank may, after consultation with the State Bank, extend the said period of three months by such further period, not exceeding three months, as it may think fit.] [Inserted by Act 1 of 1984, Section 51 (w.e.f. 15-2-1984).](2)[ The balance-sheet and profit and loss account of the subsidiary bank shall be signed by persons holding the office of the chairman, managing director, and a majority of the other directors of the subsidiary bank in office] [Substituted by Act 30 of 2007 (w.e.f. 18.6.2007) ](3)[ The Central Government shall cause the auditor's report and the report by the Board of directors on the working and activities of the subsidiary bank to be laid, as soon as may be after they are received, before each House of Parliament. [* * * * *] [Inserted by Act 1 of 1984, Section 51 (w.e.f. 15-2-1984)].]
