Section 29 in The State Bank Of India (Subsidiary Banks) Act, 1959
29. [Managing director.] [Substituted by Act 48 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)]
(1)The State Bank shall, after consulting the Board of Directors of a subsidiary bank, [and the Reserve Bank, and with the approval of the Central Government] [Substituted by Act 17 of 2011.], appoint a [managing director] [Substituted by Act 48 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)] for that subsidiary bank:Provided that in the case of the first appointment of the [managing director] [Substituted by Act 48 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)] no such consultation with the Board of Directors of the subsidiary bank shall be necessary.(2)Subject to the general control of the Board of Directors, the day to day administration and management of the affairs of a subsidiary bank shall vest in the [managing director] [Substituted by Act 48 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)], and the [managing director] [Substituted by Act 48 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)] shall exercise such other powers and perform such other duties as may be delegated to him by the Board of Directors.(3)The [managing director] [Substituted by Act 48 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)] of a subsidiary bank--(a)shall devote his whole time to the affairs of that bank:Provided that the [managing director] [Substituted by Act 48 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)] of the subsidiary bank may, [with the approval of the State Bank and the Central Government in consultation with the Reserve Bank] [Substituted by Act 17 of 2011.], be a director of any other institution;(b)shall hold office for such term not exceeding four years and subject to such conditions as the State Bank may, [in consultation with the Reserve Bank and with the approval of the Central Government] [Substituted by Act 17 of 2011.], specify at the time of his appointment;(c)shall receive such salary and allowances as may be determined by the State Bank [in consultation with the Reserve Bank and with the approval of the Central Government] [Substituted by Act 17 of 2011.].(4)The [managing director] [Substituted by Act 48 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)] vacating his office shall be eligible for re-appointment.(5)The State Bank may, [in consultation with the Reserve Bank and with the approval of the Central Government] [Substituted by Act 17 of 2011.], for any sufficient reason, remove from office the [managing director] [Substituted by Act 48 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)] of a subsidiary bank:Provided that no such [managing director] [Substituted by Act 48 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)] shall be removed from office unless he has been given an opportunity of showing cause against such removal.
