Section 60(3) in State Bank of India General Regulations, 1955
(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
