State Bank of India Act, 1955
21C. Local Committees
(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) The chairman 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.]