LexSection 8 — Existing provident and other funds of the Imperial Bank.
The State Bank of India Act, 1955
For the persons who immediately before the appointed day are the trustees of the following funds, that is to say,-- (a) the Imperial Bank of India Employees Provident Fund; (b) the Imperial Bank of India Employees Pension and Guarantee Fund; (c) the Bank of Bombay Officers Pension and Guarantee Fund; (d) the Bank of Madras Pension and Gratuity Fund; and (e) the Bank of Madras Officers Provident and Mutual Guarantee Fund; there shall be substituted as trustees such persons as the Central Government may, by general or special order, specify.Open in Lexace · Ask the AI about this section