3. Eligibility for appointment as Central Record Keeping Agency.
- Any Public Financial Institution or Nationalized or Scheduled Bank controlled by the Reserve Bank of India or Body Corporate or Organization or any Company engaged in providing depository services appointed by the Government of India and recognized by the Government of Punjab or any Body Corporate where not less than fifty one percent of equity capital is held by any of the aforesaid entities, either solely or in consortium, shall be eligible for appointment as Central Record Keeping Agency.
