Section 20(3) in The State Bank Of India Act, 1955
(3)Subject to the provisions contained in section 19 [* * *] a director elected under clause (c) [* * *] of that section shall hold office for three years [* * *] [* * *] and shall be eligible for re-election [* * *]:Provided that no such director shall hold office continuously for a period exceeding six years.(3-A) Subject to the provisions contained in sub-section (4), a director appointed under clause (ca) or clause (cb) of section 19 or nominated under clause (d) of that section shall hold office for such term, not exceeding three years, as the Central Government may specify [****] [Omitted by Act 27 of 2010 for the words " and thereafter until his successor shall have been duly appointed or nominated" ] and shall be eligible for re-appointment or renomination, as the case may be:Provided that no such director shall hold office continuously for a period exceeding six years.
