Section 19B — Power of Reserve Bank to appoint additional directors.

1 [ 19B. Power of Reserve Bank to appoint additional directors. --(1) If the Reserve Bank is of the opinion that in the interest of banking policy or in the public interest or in the interests of the State Bank or its depositors, it is necessary so to do, it may, from time to time and by order in writing appoint, with effect from such date as may be specified in the order, one or more persons as additional directors of the State Bank. (2) Any person appointed as additional director under sub-section (1) shall,-- (a) hold office during the pleasure of the Reserve Bank and subject thereto for a period not exceeding three years or such further periods not exceeding three years at a time as the Reserve Bank may, by order, specify; (b) not incur any obligation or liability by reason only of his being an additional director or for anything done or omitted to be done in good faith in the execution of the duties of his office or in relation thereto; and (c) not be required to hold qualification shares in the State Bank. (3) For the purpose of reckoning any proportion of the total number of directors of the State Bank any additional director appointed under this section shall not be taken into account.]

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