The Industrial Finance Corporation Act, 1948

32A. Special reserve fund.

1. All dividends accruing on the shares of the Corporation held by the Central Government and the Reserve Bank immediately before the date appointed by the Central Government under sub-section (1) of section 4A in respect of any completed accounting period, whether declared or not, shall be credited to a special reserve fund.
2. All dividends accruing to the Development Bank shall, instead of being paid to it, be also credited to the said fund until the aggregate of the sums credited to the fund under sub-section (1) and this sub-section exceeds one crore of rupees.
3. The Central Government, the Reserve Bank and the Development Bank only shall have claims to the said fund.]