Section 49 in The State Financial Corporations Act, 1951
49. [ 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 (52 of 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 commencement of the said Amendment Act.]THE SCHEDULE[See section 40(3)]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 a director, officer, employee or auditor (as the case may be) of the Financial Corporation and which properly relate to any office or position in the said Financial Corporation 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 Financial Corporation, nor will I allow any such person to inspect or have access to any books or documents belonging to or in the possession o the Financial Corporation and relating to the business of the Financial Corporation.SignatureSigned before me
