Sick Industrial Companies (Special Provisions) Act, 1985

THE SCHEDULE : Declaration of Fidelity and Secrecy

[Sections 6(8) and 8(3)]

I, ..........................., do hereby declare that I will faithfully, truly and to the best of my skills and ability, execute and perform the duties required of me as the Chairman/ Member/ Secretary/ other officer or employee of the Board for the Industrial and Financial Reconstruction/ the Appellate Authority for the Industrial and Financial Reconstruction and which properly relate to the office or position held by me in or in relation to the said Board/ Appellate Authority.

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 Board/ Appellate Authority, nor will I allow any such person to inspect or have access to any books or documents belonging to or in possession of the Board/ Appellate Authority or the business of any person having any dealing with the said Board/ Appellate Authority.

Signed before me Signature