Section 25(2) in The State Bank Of India Act, 1955
(2)Where any vacancy occurs before the expiry of the term of office of a director, other than the chairman, [****] [Omitted by the Act 27 of 2010 for the word "vice-chairman"] or a managing director or a director appointed under clause (ca) or clause (cb) of section 19 or of a member of a Local Board other than the chief general manager, the vacancy shall be filled-(a)in the case of an elected director, by election; and(b)in the case of a director nominated under clause (d) of section 19 or a member of a Local Board nominated under clause (c) of sub-section (1) of section 21, by nomination [***] [Omitted by the Act 27 of the 2010 for the word "in consultation with the Reserve Bank:"]Provided that where the duration of the vacancy in the office of an elected director is likely to be less than six months, the vacancy may be filled by the remaining directors.
