Section 52 in State Bank of India General Regulations, 1955
52. Meetings of Local Boards.
(1)Meetings of a Local Board shall be convened by the secretary of the Local Board or, in his absence, by the deputy secretary from time to time as he may consider necessary having regard to the business to be transacted at such meetings.(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.(3)[ ***] [Deleted by Resn. C.B.S.B.I. , dated 20-11-1964.](4)The [chief general manager] [Substituted by Resn. C.B.S.B.I., dated 29.3.1974 (w.e.f. 1-7-1974).] at each local head office shall be the ex-officio secretary of the Local Board constituted at that local head office, and the officer next senior in rank to him shall be the ex-officio deputy secretary.(5)Three members shall form the quorum for transaction of business at a meeting of the Local Board.(6)All questions at a meeting of the Local Board shall be decided by a majority of votes by the members present and in the case of equality of votes, the chairman of the meeting shall have a second or casting vote.(7)A copy of the proceedings of each meeting of the Local Board shall be circulated as soon as possible thereafter for the information of the members, and shall be signed by the chairman of that or the next succeeding meeting.(8)A copy of the minutes of a Local Board meeting shall also be sent forthwith to the chairman who shall cause the same to be laid before the Central Board.
