Section 31(2) in The State Bank Of India (Subsidiary Banks) Act, 1959
(2)The Central Government may, in consultation with the State Bank, for any sufficient reason, remove from office a director [appointed under clause (ca) or clause (cb) or nominated under clause (e)] [Substituted by Act 48 of 1973, Section 26, for certain words (w.e.f. 1-7-1974)] of sub-section (1) of section 25 and not being an officer of the Central Government.
