State Bank of India Act, 1955
23. Vacation of office of directors, etc
If a director of the Central Board or a member of a local Board
or a Local Committee-
(a) becomes subject to any of the disqualifications mentioned in
section 22; or
(b) resigns his office by giving notice in writing under his
hand, in the case of 26[chairman, vice-chairman and a managing
director], to the Central Government and in the case of other directors or
members of Local Boards or Committees, to the Central Board, and the
resignation is accepted; or
(c) is absent without leave of the Central Board, the Local
Board or the Local Committee of which he is a director or member, as the case
may be, for more than three consecutive meetings thereof ;
his seat shall thereupon become vacant.
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