Section 26(1) in The State Bank Of India (Subsidiary Banks) Act, 1959
(1)A director of a subsidiary bank, [nominated under clause (b) or clause (c) or clause (e) of sub-section (1) of section 25 or appointed under clause (ca) or clause (cb) of that sub-section] [Substituted by Act 66 of 1988, Section 19, for certain words (w.e.f. 30-12-1988)] shall hold office during the pleasure of the authority [nominating or appointing] [Substituted by Act 66 of 1988, Section 19, for certain words (w.e.f. 30-12-1988)] him.
