Section 33(2) in The State Financial Corporations Act, 1951
(2)All moneys belonging to the fund shall be deposited in the Reserve Bank [or the State Bank of India or a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959)][or in any of the banks specified in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970)] [ Inserted by Act 77 of 1972, Section 22 (w.e.f. 30-12-1972).] [or any of the banks specified in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980)] [ Inserted by Act 43 of 1985, Section 22 (w.e.f. 21.8.1985).] [or, in consultation with the Reserve Bank, in a scheduled bank or a State Co-operative Bank.] [ Substituted by Act 56 of 1956, Section 18, " or in a scheduled bank in consultation with the Reserve Bank" (w.e.f. 1-10-1956).]
