Section 60(2) in State Bank of India General Regulations, 1955
(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.
