State Bank of India Act, 1955

38. Disposal of profits

(1) After making provision for bad and doubtful debts, depreciation in assets, equalization of dividends, contribution to staff and superannuation funds and for all other matters for which provision is necessary by or under this Act or which are usually provided for by Banking companies, the State Bank may, out of its net profits, declare a dividend.

(2) Subject to the provision of paragraph 6 of the First Schedule, the rate of dividend shall be determined by the Central Board.