(2)Subject to the provisions of sub-section (1), the Central Government may, by notification in the Official Gazette, specify such other institution as it may think fit to be a public financial institution:Provided that no institution shall be so specified unless-(i)it has been established or constituted by or under any Central Act; or(ii)not less than fifty-one per cent of the paid-up share capital of such institution is held or controlled by the Central Government.]
