Section 3(k) in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977
(k)"Public Financial Institutions" means(i)The Industrial Credit and Investment Corporation of India Limited, a company owned and registered under the Companies Act, 1956 (1 of 1956)(ii)The Industrial Finance Corporation of India established under Section 3 of the Industrial Finance Corporation Act, 1948 (15 of1948);(iii)The Industrial Development Bank of India, established under Section 3 of the Industrial Development Bank of India Act,1964(18 of 1964);(iv)The Life Insurance Corporation of India, established under Section 3 of the Life Insurance Corporation Act, 1956 (31 of 1956);(v)The Unit Trust of India established under Section 3 of the Unit Trust of India Act,1963 (52 of 1963)(vi)Any other financial institution which is declared by the Central Government by notification to be a public financial institution;
