Section 3(2) in Industrial Disputes (Banking Companies) Decision Act, 1955
(2)Notwithstanding anything contained in Sub-sec. (1), the recommendations in Chapter XI of the Report of the Bank Award Commission in relation to the banking companies incorporated in the former State of Travancore -Cochin specified in that Chapter shall be modified and shall be deemed to have been modified -(a)with effect from the 1st January, 1955, in relation to the C Class Banks known as the South India Bank Limited, Trichur , and the Catholic Syrian Bank Limited, Trichur , as if -
