Section 19B(2) in The State Bank Of India Act, 1955
(2)Any person appointed as additional director under sub-section (1) shall,-(a)hold office during the pleasure of the Reserve Bank and subject thereto for a period not exceeding three years or such further periods not exceeding three years at a time as the Reserve Bank may, by order, specify;(b)not incur any obligation or liability by reason only of his being an additional director or for anything done or omitted to be done in good faith in the execution of the duties of his office or in relation thereto; and(c)not be required to hold qualification shares in the State Bank.
