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Union of India - Section

Section 16 in The Banking Regulation (Companies) Rules, 1949

16. Power to exempt in certain cases .-The Central Government may, on the recommendation of the Reserve Bank, declare by notification in the Official Gazette that any or all of the provisions of these rules shall not apply to any banking company or to any class of banking companies either generally or for such period as may be specified.

[***]The Banking Regulation Act, 1949FORM II(See rules 6 and 8)(See section 11)Reserve Bank of IndiaNo ........................................................Place .....................................................Date ......................................................Certified that the Reserve Bank of India, held on behalf of......................................................the undernoted deposits in terms of section 11(2) of the Banking Regulation Act, 1949 as at the close of business on ........................................
  Cash Approved securities Remarks
Loan Face value
1 2 3 4 5
         
Total(In figures and words separately for cash and approved securities)ManagerNote.-The issue of this certificate renders any previous certificate issued by the Reserve Bank null and void.[FORM III] [Form V renumbered as Form III byS.O. 5244, dated 15-11-1975. The existing Forms III and IV have been omitted vide the same notification.](See rule 11)(See section 22)Form of application for a license to commence banking business by a company incorporated in India and desiring to commence banking businessAddress .........................................Date ...............................................Department of Banking Operations and Development,Reserve Bank of India,Dear Sir,Application for a license to commence banking businessWe hereby apply for a license to commence banking business in terms of section 22 of the Banking Regulation Act, 1949. We give below the necessary information in the form prescribed for the purpose.Yours faithfully,Signature..................................