Section 26(2A) in The State Bank Of India (Subsidiary Banks) Act, 1959
(2A)Subject to the provisions contained in section 25 and in sub-section (1), a director nominated under clause (c) and not being an officer of the State Bank or a director appointed under clause (ca) or clause (cb) or a director, not being an officer of the Central Government, nominated under clause (e) of sub-section (1) of section 25, shall hold office for such term not exceeding three years, as the Central Government may specify [and thereafter until his successor shall have been duly appointed] [Substituted [and thereafter until his successor shall have been duly nominated or appointed] by Act 45 of 2006 (w.e.f. 25.9.2006) ] and shall be eligible for re-nomination or re-appointment, as the case may be:Provided that no such director shall hold office continuously for a period exceeding six years.]
