LexSection 21C — Local Committees.
The State Bank of India Act, 1955
1 [(1) A Local Committee may be constituted by the Central Board for any area and shall consist of such number of members as may be prescribed. 2 [(2) The chairman or the managing director nominated by him shall be an ex officio member of every such Local Committee.] (3) A Local Committee shall exercise such powers and perform such functions and duties as the Central Board may confer on or assign to it.]Open in Lexace · Ask the AI about this section