Section 21(1)(e) in The State Bank Of India Act, 1955
(e) 4[ the chief general manager] of the local head office, appointed by the State Bank, ex- officio.
1. Subs. by Act 35 of 1964, s. 5, for s. 21 (w. e. f. 1- 12- 1964 ). 2. Subs. by Act 3 of 1994, s. 10, for cl. (b) (w. e. f. 15- 10- 1993 ). 3. Cl. (d) omitted by s. 10, ibid. (w. e. f. 15- 10- 1993 ). 4. Subs. by Act 48 of 1973, s. 5, for" the secretary and treasurer" (w. e. f. 1- 7- 1974 ).