Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com State Bank Of Saurashtra (Repeal) And The State Bank Of India (Subsidiary Banks) Amendment Act, 2009 48 of 2009 [31 December 2009] CONTENTS CHAPTER 1 :- Preliminary 1. Short Title And Commencement CHAPTER 2 :- Repeal of the State Bank of Saurashtra Act, 1950 2. Repeal And Savings CHAPTER 3 :- Amendments to the State Bank of India (Subsidiary Banks) Act, 1959 3. Amendment Of Section 2 4. Amendment Of Section 14 5. Amendment Of Section 23 6. Amendment Of Section 42 7. Amendment Of Section 46 8. Amendment Of Section 47 9. Amendment Of Section 49 10. Amendment Of Section 56 11. Amendment Of First Schedule State Bank Of Saurashtra (Repeal) And The State Bank Of India (Subsidiary Banks) Amendment Act, 2009 48 of 2009 [31 December 2009] An Act to repeal the State Bank of Saurashtra Act, 1950 and further to amend the State Bank of India (Subsidiary Banks) Act, 1959. Be it enacted by Parliament in the Sixtieth Year of the Republic of India as follows:- CHAPTER 1 Preliminary 1. Short Title And Commencement :- (1) This Act may be called the State Bank of Saurashtra (Repeal) and the State Bank of India (Subsidiary Banks) Amendment Act, 2009. ( 2 ) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint. 1. Effective from 01.06.2010 vide Notification No. SO1263(E) dated 01.06.2010. CHAPTER 2 Repeal of the State Bank of Saurashtra Act, 1950 2. Repeal And Savings :- (1) The State Bank of Saurashtra Act, 1950 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken including any agreement entered into, under the provisions of the State Bank of Saurashtra Act, 1950, by the State Bank of Saurashtra shall continue to be in force and have effect as if this Act has not been enacted. (3) The mention of particulars in sub-section (2) shall not be held to prejudice or affect the general application of section 6 of the General Clauses Act, 1897(10 of 1897), with regard to the effect of repeal. CHAPTER 3 Amendments to the State Bank of India (Subsidiary Banks) Act, 1959 3. Amendment Of Section 2 :- I n section 2 of the State Bank of India (Subsidiary Banks) Act, 1959(38 of 1959) (hereafter in this Chapter referred to as the Subsidiary Banks Act),-- (i) in clause (a), sub-clause (iv) shall be omitted; (ii) clause (i) shall be omitted; (iii) in clause (k), the words "and the Saurashtra Bank" shall be omitted. 4. Amendment Of Section 14 :- In the Subsidiary Banks Act, in section 14,-- (i) in the marginal heading, the words", the Saurashtra Bank" shall be omitted; (ii) in sub-section (1), the words ", the State Government of Gujarat in respect of the Saurashtra Bank" shall be omitted; (iii) in sub-section (2) and in the proviso, the words", the State Government of Gujarat," and "or the State Government of Gujarat" shall, respectively, be omitted; (iv) in sub-section (3), the words ", the State Government of Gujarat" shall be omitted; (v) in sub-section (4), the words", the State Government of Gujarat" shall be omitted. 5. Amendment Of Section 23 :- In the Subsidiary Banks Act, in section 23,-- (i) for the words ", the Hyderabad Bank and the Saurashtra Bank", the words "and the Hyderabad Bank" shall be substituted; (ii) for the words, "the Hyderabad Bank or the Saurashtra Bank", the words "or the Hyderabad Bank" shall be substituted. 6. Amendment Of Section 42 :- I n the Subsidiary Banks Act, in section 42, for the words ", the Hyderabad Bank or the Saurashtra Bank", the words "or the Hyderabad Bank" shall be substituted. 7. Amendment Of Section 46 :- In the Subsidiary Banks Act, in section 46,-- (i) in the marginal heading, the words "and the Saurashtra Bank" shall be omitted; (ii) in sub-section (1), the words "or the Saurashtra Bank," shall be omitted; (iii) the Explanation shall be omitted. 8. Amendment Of Section 47 :- In the Subsidiary Banks Act, in section 47, in sub-section (1), for the words ", the Hyderabad Bank or the Saurashtra Bank", the words "or the Hyderabad Bank" shall be substituted. 9. Amendment Of Section 49 :- In the Subsidiary Banks Act, in section 49,-- (i) in sub-section (1), the words "or the Saurashtra Bank" shall be omitted; (ii) in sub-section (2), the words "or of the Saurashtra Bank" shall be omitted; (iii) in sub-section (3), the words "or the Saurashtra Bank" shall be omitted. 10. Amendment Of Section 56 :- In the Subsidiary Banks Act, in section 56,-- (i) in the marginal heading, the words "and the State Bank of Saurashtra" shall be omitted; (ii) the words "and the Saurashtra Bank" shall be omitted; (iii) the words "or the Saurashtra Bank, as the case may be,", at both the places where they occur, shall be omitted. 11. Amendment Of First Schedule :- In the First Schedule to the Subsidiary Banks Act, in paragraph 1, i n sub-paragraph A, for the words ", the Bank of Patiala or the Saurashtra Bank," the words "or the Bank of Patiala" shall be substituted.