Section 25(6) in The State Bank Of India (Subsidiary Banks) Act, 1959
(6)Any nomination or appointment of a director made by the State Bank under this Act shall, except in so far it relates to an officer of that bank, be [in consultation with the Central Government] [Substituted by Act 17 of 2011.].[25-A. Fit and proper status of an elected director [New section inserted by Act 30 of 2007 (w.e.f. 18.6.2007) ]. - (1) The Directors to be elected under clause (d) of sub-section (1) of section 25 shall-(a)have special knowledge or practical experience in respect of one or more of the following matters, namely:-(i)agricultural and rural economy,(ii)banking,(iii)co-operation,(iv)economics,(v)finance,(vi)law,(vii)small-scale industry,(viii)any other matter the special knowledge of, and practical experience in, which would, in the opinion of the Reserve Bank, be useful to the subsidiary bank;(b)represent the interests of depositors; or(c)represent the interests of farmers, workers and artisans.
