Section 72(v) in Andhra Pradesh State Financial Corporation General Regulations, 2004
(v)Each member of any such Committee, who is not a Director, auditor, officer or other employee of the Corporation who has already made a declaration under section 40 of the Act shall, before entering upon his duties, be required to sign a declaration of Fidelity and Secrecy to the effect set out in the form given in the Schedule to the Act.
