Section 28 in The State Bank Of India (Subsidiary Banks) Act, 1959
28. Vacation of office of Directors.
- If a director of a subsidiary bank--(a)is, or has become, subject to any of the disqualifications mentioned in section 27; or(b)resigns his office by giving notice in writing under his hand, in the case of a nominated director to the State Bank, and in the case of an elected director to the Board of Director of the subsidiary bank, and his registration is accepted; or(c)is absent without leave of the Board of Directors for more than three consecutive meetings thereof;his seat on the Board of Directors shall thereupon become vacant:Provided that nothing in clause (b) or clause (c) shall apply to a director referred to in clause (b) of sub-section (1) of section 25 or to a director, being an officer of the State Bank, nominated under clause (c) or to a director, being an officer of the Central Government nominated under clause (e) of that sub-section.
