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State Bank of India Act, 1955

43. State Bank may appoint officers and other employees

117 [(1)] The State Bank may appoint such number of officers, advisers and employees as it consider necessary or desirable for the efficient performance of its functions, and determine the terms and conditions of their appointment and service.

118 [(2) The officers, advisers and employees of the State Bank shall exercise such powers and perform such duties 119[as may, by general order, be] entrusted or delegated to them by the Central Board.]







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