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Union of India - Section

Section 21 in The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980

21. Repeal and saving. - (1) The Banking Companies (Acquisition and Transfer of Undertakings) Ordinance, 1980 (3 of 1980), is hereby repealed.

(2)Notwithstanding such repeal, anything done or any action taken, including any order made, notification issued or direction given, under the said Ordinance shall be deemed to have been done, taken, made, issued or given, as the case may be, under the corresponding provisions of this Act.The First Schedule(See sections 2, 3 and 4)
Existing Bank Corresponding New Bank
Column 1 Column 2
The Andhra Bank Limited Andhra Bank
Corporation Bank Limited Corporation Bank
The New Bank of India Limited New Bank of India
The Oriental Bank of Commerce Limited Oriental Bank of Commerce
The Punjab and Sind Bank Limited Punjab and Sind Bank
Vijaya Bank Limited Vijaya Bank
The Second Schedule(See section 6)
Name of existing Bank Amount in lakh of rupees
The Andhra Bank Limited 610
Corporation Bank Limited 180
The New Bank of India Limited 510
The Oriental Bank of Commerce Limited 100
The Punjab and Sind Bank Limited 210
Vijaya Bank Limited 240
The Third Schedule(See sub-section (2) and (3) of section 13)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 Custodian, Director, member of Local Board, member of Local Committee, auditor, adviser, officer or other employee (as the case may be) of the* and which properly relate to the office or position in the said* held by me.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* or to the affairs of any person having any dealing with the* ; 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* and relating to the business of the* or to the business of any person having any dealing with the**Name of the corresponding new bank to be filled in.