45. [ Power to remove difficulty [Inserted by Act 52 of 1975, Section 58 (w.e.f. 16-2-1976). 161-162]
If any difficulty arises in giving effect to the provision of this Act, as amended by the Public Financial Institutions Laws (Amendment) Act, 1975, (52 of 1975.) the Central Government may, by order, do anything, not inconsistent with such provisions, for the purpose of removing the difficulty:Provided that no such order shall be made after the expiration of three years from the date of commencement of the said Amendment Act.]THE FIRST SCHEDULE.(See section 34)DECLARATION OF FIDELITY AND SECRECYI do hereby declare that I will faithfully, truly and to the best of my skill and ability execute and perform the duties required of me as trustee, auditor, officer or other employee (as the case may be) of the Unit Trust of India and which properly relate to the office or position held by me in the said Trust.I further declare that I will not communicate or allow to be communicated to any person not legally entitled thereto any information relating to the affairs of the Unit Trust of India or to the affairs of any person having any dealing with the said Trust; nor will I allow any such person to inspect or have access to any books or documents belonging to or in possession of the Unit Trust of India and relating to the business of the said Trust or the business of any person having any dealing with the said Trust.Signed before me:(Signature)THE SECOND SCHEDULE.[Amendment of certain enactments.]Rep. by the Repealing and Amending Act, 1974, (56 of 1974), s. 2 and Sch. 1.
