Section 22(1) in The State Bank Of India Act, 1955
(1)No person shall be qualified to be a director of the Central Board or a member of a Local Board or of a Local Committee if-(a)he holds the office of director, provisional director, promoter, agent or manager of any banking company already established or advertised as about to be established; or(b)he is a salaried officer of Government not specially authorised by the Central Government to be a director or member; or(c)he has been removed or dismissed from the service of Government on a charge of corruption or bribery; or(d)he holds any office of profit under the State Bank other than the office of chairman, [****] [Omitted by Act 27 of 2010 for the word "vice-chairman"] managing director, chief general manager or legal or technical adviser; or(da)in the case of a director appointed under clause (ca) or clause (cb) [* * *] of section 19,-(i)he is not serving in the State Bank or has not been serving in it for a continuous period of at least five years; and(ii)he is of such age that there is a likelihood of his attaining the age of superannuation during his term of office as a director; or(e)he is or at any time has been adjudicated an insolvent or has suspended payment of his debts or has compounded with his creditors; or(f)he is declared lunatic or becomes of unsound mind; or(g)he is or has been convicted of any offence involving moral turpitude; or[(h) in the case of an elected director, he is not registered as a holder in his own right of unencumbered shares in the State Bank, either as sole holder or as first named holder when jointly held, of a nominal value of at least five thousand rupees:] [Substituted by Act 27 of 2010]Provided that in the case of a director appointed under clause (ca) or clause (cb) of section 19, the disqualification mentioned in clause (d) shall not operate.
