Section 1431 in Banking Service Commission (Repeal) Act, 1978.
1431.
Object and Reasons.- The Banking Service Commission Act, 1975, was enacted with a view to providing for the establishment of a commission for the selection of personnel for appointment to services and posts in public sector banks. Although the Banking Service Commission was established late in February, 1977, it had not started actual recruitment of personnel for public sector banks. The need for such a Commission was teviewed and it was felt that a centralised system of recruitment in banks, as envisaged by that Act, was likely to interfere with the autonomy and felexibility in the functioning of the public sector banks and that having regard to the large number of persons to recruited each year, such a system,even with regional offices, was likely to make the recruitment process unwieldy and cumbersome. The object of attaining uniformity, impartiality and objectivity in selection procedure continue to be important and it was felt that this could be better achieved if suitable guidelines were issued by the Central Government to the banks and a machinery manner and which will also be run by the bank themselves. It was, therefore, decided to repeal the Banking Service Commission Act, 1975 and to dissolve the Banking Service Commission, with suitable saving provisions. The Banking Service Commission (Repeal) Ordinance, 1977, was accordingly promulgated on the 19th September, 1977.[18th May, 1978]An Act to repeal the Banking Service Commission Act, 1975.Be it enacted by Parliament in the Twenty-ninth year of the Republic of India as follows:-
