Section 34(2) in The State Bank Of India (Subsidiary Banks) Act, 1959
(2)[The Chairman of the Board of Directors of a subsidiary bank] [Substituted [The chairman of the State Bank] by Act 30 of 2007 (w.e.f. 18.6.2007) ] shall preside at every meeting of the Board of Directors of a subsidiary bank and, in his absence such one of the directors as may generally or in relation to any particular meeting be authorised by the chairman in this behalf shall preside; and in the absence of the chairman and also failing such authorisation, the directors of the subsidiary bank present at the meeting shall elect one from among themselves to preside at the meeting.Explanation.--For the purposes of this sub-section, "absence from a meeting" means non-attendance for any reason whatsoever at the meeting or any part of the meeting during which any business is transacted.
