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Union of India - Section
Section 36 in State Bank of India General Regulations, 1955
36. [ [Omitted by the State Bank of India General (Amendment) Regulations, 2013 (regulation 17), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.]
***]| 36. Determination by lot of Directors and members of Local Boards to retire.- The determination by lot of the directors or members to retire under sub-section (5) of section 20 of the Act or under the proviso to sub-section (1) of section 21A of the Act shall be made at a meeting of the Central Board or the Local Board concerned, as the case may be, to be held not later than three months before the expiry of each successive period of one year specified in section 20 of the Act and of one year specified in section 21A of the Act and the result shall be declared immediately thereafter. |