Section 25(4) in The State Bank Of India Act, 1955
(4)Where any vacancy occurs before the expiry of the term of office of a director appointed under clause (ca) or clause (cb), [* * *] of section 19, such vacancy shall be filled in accordance with the said clause (ca) or, as the case may be, clause (cb) and the director so appointed shall hold office for the period specified under sub-section (3-A) of section 20.
