Section 3(l) in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977
(l)"Public Sector Bank" means -(i)a corresponding new bank specified in the First Schedule to the Act;(ii)a corresponding new bank specified in the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980);(iii)The State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(iv)a subsidiary bank constituted under the State Bank of India(Subsidiary Banks) Act, 1959 (38 of 1959); and(v)Any other bank which the Central Government may determine to be a public sector bank for the purpose of these Regulations having regard to its manner of in corporation;
