Section 40(3) in The State Financial Corporations Act, 1951
(3)[] [ Section 40 renumbered as sub-Section (3) by Act 48 of 1983, Section 6 (w.e.f. 30.12.1983).] Every director, auditor, officer or other employee of the Financial Corporation shall, before entering upon his duties, make a declaration of fidelity and secrecy in the form set out in the Schedule.
