Section 21(1) in The State Bank Of India Act, 1955
(1)There shall be constituted at each place where the State Bank has a local head office, a Local Board which shall consist of the following members, namely:-(a)[ the chairman, ex officio or the managing director nominated by the chairman;] [Substituted by Act 27 of 1951](b)all such directors elected or nominated to the Central Board under clause (c) or clause (d) of section 19 as are ordinarily resident in the area falling within the jurisdiction of the local head office;(c)six members to be nominated by the Central Government [****] [Omitted by the Act 27 of 2010 for the word "in consultation with the Reserve Bank;"][* * *](e)the chief general manager of the local head office, appointed by the State Bank, ex officio .
