LexSection 27 — Powers and remuneration of chairman.
The State Bank of India Act, 1955
(1) The Chairman shall preside at all meetings of the Central Board and subject to such general or special directions as the Central Board may give, exercise all such powers and do all such acts and things as may be exercised or done by the State Bank. (2) The chairman shall receive such salary, fees, allowances and perquisites 1 [as may be determined by the Central Government]. 2 * * * * *Open in Lexace · Ask the AI about this section