 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Banking Regulation Act, 1949 29. Accounts and balance-sheet (1) At the expiration of each calendar years or at the expiration of a period of twelve months ending with such date as the Central Government may, by notification in the Official Gazette, specify in this behalf,] every banking company incorporated in India], in respect of all business transacted by it, and every banking company incorporated outside India], in respect of all business transacted through its branches 102[in India], shall prepare with reference to that year or period, as the case may be,] a balance-sheet and profit and loss account as on the last working day of 120[the year or the period, as the case may be,] in the Forms set out in the Third Schedule or as near thereto as circumstances admit: PROVIDED that with a view to facilitating the transition from one period of accounting to another period of accounting under this sub-section, the Central Government may by order published in the Official Gazette, make such provisions as it considers necessary or expedient for the preparation of, or for other matters relating to, the balance-sheet or profit and loss account in respect of the concerned year or period, as the case may be. (2) The balance-sheet and profit and loss account shall be signed- (a) in the case of a banking company incorporated [in India], by the manager or the principal officer of the company and where there are more than three Directors of the company, by at least three of those Directors, or where there are not more than three Directors, by all the Directors, and (b) in the case of a banking company incorporated [outside India ] by the Manager or Agent of the principal office of the company 122[in India ]. (3) Notwithstanding that the balance-sheet of a banking company is under subsection (1) required to be prepared in a form other than the form 123[set out in Part I of Schedule VI to the Companies Act, 1956 (1 of 1956)1, the requirements of that Act relating to the balance-sheet and profit and loss account of a company shall, in so far as they are not inconsistent with this Act, apply to the balance-sheet or profit and loss account, as the case may be, of a banking company. (3A) Notwithstanding anything to the contrary contained in sub-section (3) of section 210 of the Companies Act, 1956 (1 of 1956), the period to which the profit and loss account relates shall, in the case of a banking company, be the period ending with the last working day of the year immediately preceding the year in which the annual general meeting is held. Explanation: In sub-section (3A), "year" means the year or, as the case may be, the period referred to in sub-section (1). (4) The Central Government after giving not less than three months' notice of its intention so to do by a notification in the Official Gazette, may from time to time by a like notification amend the Forms set out in the Third Schedule.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back