Section 19A(1) in The State Bank Of India Act, 1955
(1)The directors elected under clause (c) of section 19 shall-(a)have special knowledge or experience in respect of one or more of the following areas, namely:-(i)agriculture and rural economy,(ii)banking,(iii)co-operation,(iv)economics,(v)finance,(vi)law,(vii)small-scale industry,(viii)any other area the special knowledge of, and experience in, which in the opinion of the Reserve Bank shall be useful to the State Bank;(b)represent the interests of depositors; or(c)represent the interests of farmers, workers and artisans.
