Section 5(2) in The Departmental Inquiries (Enforcement Of Attendance Of Witnesses And Production Of Documents) Act, 1972
(2)Notwithstanding anything contained in sub-section (1), the authorised inquiring authority shall not compel the Reserve Bank of India, the State Bank of India, any subsidiary bank as defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), or any corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970),(a)to produce any books of account or other documents which the Reserve Bank of India, the State Bank of India, the subsidiary bank or the corresponding new bank claims to be of a confidential nature, or(b)to make any such books or documents a part of the record of the proceedings of the departmental inquiry, or(c)to give inspection of any such books or documents, if produced, to any party before it or to any other person.
