Section 41 in State Bank of India General Regulations, 1955
41. Assumption of office by the elected candidate.
- A Director [***] [Omitted 'or a member of a Local Board' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).] elected to fill an existing vacancy shall be deemed to have assumed office from the date following that on which he is, or is deemed to be, elected.
