LexSection 21B — Powers of Local Board.
The State Bank of India Act, 1955
1 [ 21B. Powers of Local Board. --In respect of the area falling within the jurisdiction of the local head office for which the Local Board has been constituted, a Local Board shall, subject to such general or special direction as the Central Board may give from time to time, exercise such powers and perform such duties and functions as may be entrusted or delegated to it by the Central Board.]Open in Lexace · Ask the AI about this section