Section 39 in The Industrial Development Bank Of India Act, 1964
39. [ Power to remove difficulty
.-If any difficulty arises in giving effect to the provisions of this Act, as amended by the Public Financial Institutions Laws (Amendment) Act, 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 29(2)]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 director, member of ............................................... committee, auditor, officer or other employee (as the case may be) of the Industrial Development Bank of India and which properly relate to the office or position held by me in or in relation to the said Development Bank.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 Industrial Development Bank of India or to the affairs of any person having any dealing with the said Development Bank, nor will I allow any such person to inspect or have access to any books or documents belonging to or in the possession of the said Development Bank and relating to the business of the said Development Bank or the business of any person having any dealing with the Development Bank.................................................(Signature)Signed before me.THE SECOND SCHEDULE(See section 38)AMENDMENT OF CERTAIN ENACTMENTS
