(2)Before such date as the Central Government may, by notification in the Official Gazette, specify in this behalf-(a)the Reserve Bank shall contribute two and a half crores of rupees;(b)the Life Insurance Corporation shall contribute seventy-five lakhs of rupees;(c)the State Bank and the subsidiary banks shall contribute seventy-five lakhs of rupees, the amount which the State Bank and each subsidiary bank shall contribute being determined by the State Bank;(d)other institutions, namely, scheduled banks other than those referred to in clause (c) and such classes of financial institutions as may be notified by the Central Government in the Official Gazette in this behalf may contribute one crore of rupees.
