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[Cites 0, Cited by 24] [Entire Act]

Union of India - Section

Section 19 in The State Bank Of India Act, 1955

19. Composition of the Central Board.

- [*] The Central Board shall consist of the following, namely:-
(a)a chairman [***] ["and a vice-chairman" omitted by Act 27 of 2010] to be appointed by the Central Government in consultation with the Reserve Bank [* * *];
(b)[ such number of managing directors not exceeding four, as may be appointed by the Central Government in consultation with the Reserve Bank] [Substituted by Act 27 of 2010];
[***] [Omitted by Act 27 of 2010]
(c)if the total amount of the holdings of the shareholders, other than the Central Government, whose names are on the register of shareholders three months before the date fixed for election of directors is-
(i)not more than ten per cent. of the total issued capital, two directors;
(ii)more than ten per cent. but not more than twenty-five per cent. of such capital, three directors; and
(iii)more than twenty-five per cent. of such capital, four directors, to be elected in the prescribed manner by such shareholders;
(ca)one director, from among the employees of the State Bank, who are workmen, to be appointed by the Central Government in the manner provided in the rules made under this Act;
(cb)one director, from among such of the employees of the State Bank, as are not workmen, to be appointed by the Central Government in the manner provided in the rules made under this Act;
(d)not less than two and not more than six directors to be nominated by the Central Government [****] ["in consultation with the Reserve Bank" omitted by Act 27 of 2010] from among persons having special knowledge of the working of co-operative institutions and of rural economy or experience in commerce, industry, banking or finance;
(e)one director to be nominated by the Central Government; and
(f)[one director, possessing necessary expertise and experience in matters relating to regulation or supervision of commercial banks to be nominated by the Central Government on the recommendation of the Reserve Bank.] [Substituted by Act 27 of 2010]
[* * *][* * *]
(b) not more than two managing directors, if any, appointed by the Central Government in consultation with the Reserve Bank;(bb) the presidents of the Local Boards appointed under sub-section (5) of section 21,ex officio;(f) one director to be nominated by the Reserve Bank.