Section 24(4) in The State Bank Of India Act, 1955
(4)The shareholders, other than the Central Government, may, by resolution passed by majority of the votes of such shareholders holding in the aggregate not less than one-half of the share capital held by all such shareholders, remove any director elected under clause (c) [* * *] of section 19 and elect in his stead another person to fill the vacancy.[* * *]
