Section 32 in The State Bank Of India (Subsidiary Banks) Act, 1959
32. Appointment of another person for discharging the duties of managing director during his absence.
- If the [managing director] [Substituted by Act 43 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)] of a subsidiary bank is rendered incapable of discharging his duties by reason of infirmity or otherwise or is absent on leave or otherwise in circumstances not involving the vacation of his office, the State Bank may appoint another person to officiate for the [managing director] [Substituted by Act 43 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)] until the date on which the [managing director] [Substituted by Act 43 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)] resumes duty.
