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Union of India - Section

Section 47A in State Bank of India General Regulations, 1955

47A. [ Jurisdiction of local head offices. [Substituted by the State Bank of India General (Amendment) Regulations, 2013 (Regulation 24), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part III Section 4, Dated 04.03.2014.]

(1)Local head offices specified in column (2) of the Table below shall have jurisdiction over the branches falling within the territorial areas respectively specified in column (3).[Table]
(1) (2) (3)
Sl. No. Local Head Office Territorial Areas
1. Ahmedabad The State of Gujarat and the Union territoriesof Daman and Diu and Dadra and Nagar Haveli.
2. Amaravati The State of Andhra Pradesh and Yanam districtunder the Union territory of Puducherry.
3. Bengaluru The State of Karnataka.
4. Bhopal The State of Madhya Pradesh and Chattisgarh.
5. Bhubaneshwar The State of Odisha.
6. Chandigarh The States of Haryana (excluding the districtsof Faridabad, Gurugram and Sonepat), Himachal Pradesh, Jammu andKashmir and Punjab and the Union territory of Chandigarh.
7. Chennai The State of Tamil Nadu and the Union territoryof Puducherry (excluding districts of Mahe and Yanam).
8. Guwahati The States of Assam, Nagaland, Manipur,Meghalaya, Tripura, Mizoram and Arunachal Pradesh.
9. Hyderabad The State of Telangana.
10. Jaipur The State of Rajasthan.
11. Kolkata The States of West Bengal and Sikkim and theUnion territory of the Andaman and Nicobar Islands.
12. Lucknow The Central and Eastern Zones of the State ofUttar Pradesh as specified in clause (a) of sub-regulation (2).
13. Maharashtra The State of Maharashtra (excluding districts ofMumbai City, Mumbai Suburban, Thane, Palghar and Raigad) and theState of Goa.
14. Mumbai (Metro) The districts of Mumbai City, Mumbai Suburban,Thane, Palghar and Raigad in the State of Maharashtra.
15. New Delhi The State of Uttarakhand, the Western Zone ofthe State of Uttar Pradesh as specified in clause (b) ofsub-regulation (2), the districts of Faridabad, Gurugram andSonepat in the State of Haryana and the National CapitalTerritory of Delhi.
16. Patna The States of Bihar and Jharkhand.
17. Thiruvananthapuram The State of Kerala, the Union territory ofLakshadweep and Mahe district under the Union territory ofPuducherry.
(2)
(a)The Central and Eastern Zones of the State of Uttar Pradesh shall consist of all that part of the State of Uttar Pradesh as has not been included in the Western Zone of that State as defined in clause (b) below.
(b)The Western Zone of the State of Uttar Pradesh shall consist of the following districts of that State, namely, Agra, Aligarh, Bulandshahar, Etah, Ghaziabad, Mainpuri, Mathura, Meerut, Muzaffar Nagar, Saharanpur, Firozabad, Hathras, Baghpat and Gautam Budhnagar.