Section 41(5) in The State Bank Of India Act, 1955
(5)The auditors shall severally be, and continue to act as, auditors until the annual general meeting after their respective appointment, and if any vacancy arises before the expiry of the term of office of an auditor, the vacancy may be filled by the [the State Bank with the previous approval of the Reserve Bank] [Substituted for the word "Reserve Bank"].
