State Bank of India Act, 1955

2. Definitions

In this Act, unless the context otherwise requires,-

(a) "appointed day" means the date on which this Act comes into force;

(b) "Central Board" means the Central Board of Directors of the State Bank;

³ [(bb) "Chairman" means the chairman of the Central Board;]

(c) "goods" includes bullion, wares and merchandise;

(d) "Imperial Bank" means the Imperial Bank of India constituted under the Imperial Bank of India Act, 1920;

(e) "prescribed" means prescribed by regulations made under this Act;

(f) "Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934;

(g) "State Bank" means the State Bank of India constituted under this Act;

⁴ [(h) "subsidiary Bank" means a subsidiary Bank as defined in the State Bank of India (Subsidiary Bank) Act, 1959;]

² [(i) "vice-chairman" means the vice-chairman of the Central Board;]

⁵ [(j) "workman" has the meaning assigned to it in the Industrial Disputes Act, 1947.]

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