Section 62 in The National Bank For Agriculture And Rural Development Act, 1981
62. Power to remove difficulty .-If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty:
Provided that no such order shall be made after the expiry of a period of three years from the commencement of this Act.THE FIRST SCHEDULE[See section 51(2)]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 director, auditor, officer or other employee (as the case may be) of the National Bank for Agriculture and Rural Development and which properly relate to the office or position held by me in the said National Bank.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 National Bank for Agriculture and Rural Development or to the affairs of any person having any dealing with the said National Bank 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 National Bank for Agriculture and Rural Development and relating to the business of the said National Bank or the business of any person having any dealing with the said National Bank.Signed before me..............................(Signature)THE SECOND SCHEDULE(See section 61)[Omitted by the Repealing and Amending Act, 1988 (19 of 1988), section 2 and Schedule I (w.e.f. 31-4-1988)].
