Section 60 in State Bank of India General Regulations, 1955
60. Reimbursement of travelling expenses of Directors and Local Board members.
(1)In addition to the fees to which a director or a Local Board member may be entitled to be paid under regulation 59, every such director or member of a Local Board traveling in connection with work of the State Bank shall be reimbursed his traveling and halting expenses, if any, on such basis as may be fixed by the Central Board from time to time.(2)A managing director [or the [chief general manager] [Inserted by Resn. C.B.S.B.I. , dated 20-11-1964.] of a local head office] or a director who is an officer of the Central Government or the Reserve Bank shall be reimbursed his travelling and halting expenses on such basis as may be applicable to him under his own rules of service.(3)Notwithstanding anything contained in sub-regulation (1), no traveling and halting allowances shall be payable to a director or member or a Local Board referred to in that sub-regulation for attending a meeting of the Executive Committee or a Committee of the Local Board [except where the director or member has been specifically requested by the Bank to attend any such meeting or such payment is specially authorised by the Central Board.] [Inserted by Resn. C.B.S.B.I. , dated 20-11-1964.][Chapter IX] [Substituted by Resn. C.B.S.B.I., dated 25.2.1977 (w.e.f. 1-3-1977).] Loans and Advances
