Section 22(1)(d) in The State Bank Of India Act, 1955

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Union of India - Subsection

Section 22(1)(d) in The State Bank Of India Act, 1955

(d)he holds any office of profit under the State Bank other than the office of chairman, [****] [Omitted by Act 27 of 2010 for the word "vice-chairman"] managing director, chief general manager or legal or technical adviser; or

(da)in the case of a director appointed under clause (ca) or clause (cb) [* * *] of section 19,-

(i)he is not serving in the State Bank or has not been serving in it for a continuous period of at least five years; and

(ii)he is of such age that there is a likelihood of his attaining the age of superannuation during his term of office as a director; or

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Union of India - Subsection

Section 22(1)(d) in The State Bank Of India Act, 1955