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State Bank of India Act, 1955

36. Integration and Development Fund

(1) The State Bank shall maintain a special fund to be known as the Integration and Development Fund into which shall be paid-

(a) the dividends payable to the Reserve Bank on such shares of the State Bank held by it as do not exceed fifty five per cent. of the total issued capital; and

(b) such contributions as the Reserve Bank or the Central Government may make from time to time :

91 [Provided that if the balance in the Integration and Development Fund on the date of declaration of any dividends by the State Bank is rupees five crores or more, no amount shall be paid into that Fund under clause (a) and the dividends payable to the Reserve Bank shall be paid to that Bank; and if such balance on such date is less than rupees five crores, only so much of the dividends then payable as will bring such balance to rupees five crores shall be paid into that Fund and the balance of such dividends shall be paid to the Reserve Bank.]

(2) The amount in the said Fund shall be applied exclusively for meeting-

(a) losses in excess of such yearly sum as may be agreed upon between the Reserve Bank and the State Bank and attributable to the branches established in pursuance of sub-section (5) of section 16; 92[***]

93 [(aa) subsidies granted by the State Bank to a subsidiary Bank with the approval of the Reserve Bank; and]

(b) such other losses or expenditure as may be approved by the Central Government in consultation with the Reserve Bank.

(3) Subject to the provisions of sub-section (2), the said Fund shall be the property of the Reserve Bank and no shareholder or the State Bank or any other person shall have any claim t the amount held in the said Fund.

94 [(4) No amount applied for any of the purposes specified in sub-section (2) shall, for the purposes of the 95[Income-tax Act, 1961], be treated as income, profits or gains of the State Bank.]



State Bank of India Act, 1955 Back




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