State Bank of India Act, 1955

21. Local Boards

(1) There shall be constituted at each place where the State Bank has a local head office, a Local Board which shall consist of the following members, namely:-

(a) the chairman, ex officio.

⁴² [(b) all such directors elected or nominated to the Central Board under clause (c) or clause (d) of section 19 as are ordinarily resident in the area falling within the jurisdiction of the local head office;]

(c) six members to be nominated by the Central Government in consultation with the Reserve Bank;

(d) ⁴³[***]

(e) ⁴⁴[the chief general manager] of the local head office, appointed by the State Bank, ex officio.

⁴⁵ [(2) Where as the result of the establishment of any local head office (hereinafter referred to as the new local head office) for any area which is already falling within the jurisdiction of another local head office (hereinafter referred to as the existing local head office) a Local Board (hereinafter referred to as the new Local Board) is constituted for the new local head office, any person who is, at the time of such constitution, holding office as a member of a Local Board (hereinafter referred to as the existing Local Board) or an existing local head office under clause (c) of sub-section (1) and is ordinarily resident in the area falling withinthe jurisdiction of the new local head office, shall cease to hold office as member of the existing Local Board and shall become a member of the existing Local Board and shall become a member of the new Local Board and shall on becoming such member be deemed to have been nominated to the new Local Board and shall hold office as such member for the unexpired portion of his term of office as a member of the existing Local Board.]

(3) Any vacancy caused in the existing Local Board as a result of any member thereof becoming a member of the new Local Board under sub-section (2) shall bedeemed to be a casual vacancy and be filled in accordance with the provisions of section 25.

(4) ⁴⁶[***]

the Reserve Bank shall nominate a member in place of the member to be elected under that clause and such nominated member shall be deemed to have been elected under the said clause.

⁴⁷ [(5) The Governor of the Reserve Bank shall, in consultation with the chairman appoint-

(a) a member of a Local Board nominated under clause (c) of sub-section (1) to be the president thereof; and

(b) a member of a Local Board holding office under clause (b) of nominated under clause (c) of that sub-section to be the vice-president thereof];

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