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State Bank of India Act, 1955 28. Powers and remuneration of vice-chairman (1) The vice-chairman shall preside at the meetings of the Central Board in the absence of the chairman and, subject to the general control of the chairman, exercise such powers and perform such duties as may be entrusted or delegated to him by the Central Board. (2) The vice-chairman shall receive such salary, fees, allowances and perquisites 74[as may be determined by the Central Government.] 75 [***] (3) The fact that the vice-chairman exercises any of the powers and does any act or thing for or on behalf of the State Bank shall be conclusive proof of his authority to do so.    |
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