Section 25(2) in The State Bank Of India (Subsidiary Banks) Act, 1959
(2)Notwithstanding anything contained in clause (d) of sub-section (1), on the first constitution of the Board of Directors, the directors referred to in the said clause shall be appointed by the State Bank and the directors so appointed shall, for the purposes of this Act, be deemed to have been elected within the meaning of the said clause.[* * *] [Sub-section (3) omitted by Act 30 of 2007 (w.e.f. 18.6.2007) ]
