LexSection 17 — Management.
The State Bank of India Act, 1955
(1) The general superintendence and direction of the affairs and business of the State Bank shall be entrusted to the Central Board which may exercise all powers and do all such acts and things as may be exercised or done by the State Bank and are not by this Act expressly directed or required to be done by the State Bank in general meeting. (2) The Central Board in discharging its functions shall act on business principles, regard being had to public interest.Open in Lexace · Ask the AI about this section