Section 59(1) in State Bank of India General Regulations, 1955
(1)A director not being a managing director or an officer of the Central Government or of the Reserve Bank shall be paid fees by the State Bank at the following rates namely : -(a)for attending meetings of the Central Board:at such rate as may be advised from time to time by the Central Government for public sector banks;(b)for attending meetings of the Executive Committee :one half of the rate applicable for attending meeting of the Central Board ;(c)for attending any other work of the State Bank ;such sum as the Central Board may fix from time to time having regard to the nature and amount of work involved.
