Section 29(5) in The State Bank Of India (Subsidiary Banks) Act, 1959
(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.
