Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
THE THIRD SCHEDULE
[See sub-sections (2) and (3) of section 13]
DECLARATION OF FIDELITY AND SECRECY
I, ____________ 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 Custodian, Director, member of local Board, member of Local Committee, auditor, adviser, officer of other employee (as the case may be ) of the {Name of corresponding new bank to be filled in} and which properly relate to the office or position in the said 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 {Name of corresponding new bank to be filled in}or to the affairs of any person having any dealing with the {Name of corresponding new bank to be filled in}; nor will I allow any person to inspect or have access to any books or documents belonging to or in the possession of the {Name of corresponding new bank to be filled in}and relating to the business of the {Name of corresponding new bank to be filled in} or to the business of any person having any dealing with the{Name of corresponding new bank to be filled in}.
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