Section 35A(2) in The State Bank Of India (Subsidiary Banks) Act, 1959
(2)[The Central Government in consultation with the Reserve Bank may] [Substituted by Act 17 of 2011.], on supersession of the Board of Directors of the subsidiary bank under sub-section (1), appoint, for such period as it may determine, an Administrator (not being an officer of the Central Government or a State Government) who has experience in law, finance, banking, economics or accountancy.
