Section 24(3) in The State Bank Of India Act, 1955
(3)The Central Government, [***] [ Omitted by the Act 27 of 2010 for the word "after consulting the Reserve Bank"], may remove from office any director appointed under clause (ca) or clause (cb) or nominated under clause (d) of section 19 or any member of a Local Board nominated under clause (c) of sub-section (1) of section 21 and appoint or nominate as the case may be, in his stead another person to fill the vacancy.
