Section 25(1) in The State Bank Of India Act, 1955
(1)If the chairman, [****] [Omitted by the Act 27 of 2010 for the word "vice-chairman"] or a managing director is rendered incapable of discharging his duties by reason of infirmity or otherwise or is absent on leave or otherwise in circumstances not involving the vacation of his office, the Central Government may, in consultation with the Reserve Bank, appoint another person to officiate in the vacancy.
