Section 19(1) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
(1)Every Custodian of a corresponding new bank and every officer of the Central Government and of the Reserve and every officer or other employee of a corresponding new bank, shall be indemnified by such bank against all losses and expenses incurred by him or in relation to the discharge of his duties except such as have been caused by his own wilful act or default.
