Section 19(c) in The State Bank Of India Act, 1955
(c)if the total amount of the holdings of the shareholders, other than the Central Government, whose names are on the register of shareholders three months before the date fixed for election of directors is-(i)not more than ten per cent. of the total issued capital, two directors;(ii)more than ten per cent. but not more than twenty-five per cent. of such capital, three directors; and(iii)more than twenty-five per cent. of such capital, four directors, to be elected in the prescribed manner by such shareholders;(ca)one director, from among the employees of the State Bank, who are workmen, to be appointed by the Central Government in the manner provided in the rules made under this Act;(cb)one director, from among such of the employees of the State Bank, as are not workmen, to be appointed by the Central Government in the manner provided in the rules made under this Act;
