Section 15(3) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
(3)The Board of Directors of an existing bank, or its continuing Board, as the case may be, may authorise all such expenditure as its may think fit for discharging any of the functions referred to in sub-section.(2) and the Central Government may authorise the corresponding new bank to make an advance of the amount required by the existing bank in connection therewith and any amount so advanced shall be recouped from out of compensation payable to the existing bank under this Act.
