Section 4 in The Public Financial Institutions (Obligation As To Fidelity And Secrecy) Act, 1983
4. Declaration of fidelity and secrecy.—
Every director, member of any committee, auditor or officer or any other employee of a public financial institution to which this Act applies, shall,—(a)before entering upon his duties; or(b)where he has entered upon his duties as such before the date on which this Act became applicable to such institution, within thirty days from the date on which this Act became applicable to such institution,make a declaration of fidelity and secrecy in the form set out in the Schedule to this Act.
