Section 13 in The Punjab Ex-servicemen Corporation (General) Rules, 1982
13. Financial institutions.
- The financial institutions for the purposes of priority of charge under Section 21 of the Act shall be as follows namely :-(i)A banking company as defined in the Banking Regulation Act, 1949 (Central Act No. 10 of 1949);(ii)The State Bank of India constituted under the State Bank of India Act, 1955 (Central Act No. 23 of 1955);(iii)A subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act No. 38 of 1959);(iv)A corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act No. 5 of 1970), and the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (Central Act No. 40 of 1980);(v)A Regional Rural Bank as established under section 3 of the Regional Rural Banks Act, 1970 (Central Act No. 21 of 1970);(vi)Any Banking institutions notified by the Central Government under section 51 of the Banking Regulation Act, 1949 (Central Act 10 of 1949); and(vii)The Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 (Central Act No. 10 of 1963).
