Section 26(2) in The State Bank Of India (Subsidiary Banks) Act, 1959
(2)[ Subject to the provisions contained in section 25, a director elected under clause (d) of sub-section (1) of that section shall hold office for three years [* * *] [Substituted by 66 of 1988, Section 19, for sub-sections (2) and (2A) (w.e.f. 30-12-1988)] and shall be eligible for re-election:Provided that no such director shall hold office continuously for a period exceeding six years.
