Export-Import Bank of India Act, 1981

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Establishment of the Export-Import Bank of India and Incorporation Thereof
3	Establishment and incorporation of Export-Import Bank of India
4	Authorised capital
Chapter III	Management of the Exim Bank
5	Management
6	Constitution of Board
7	Committees
8	Fees and allowances of directors and members of Committees
9	Disqualifications
Chapter IV	Business of the Exim Bank
10	Business of Exim Bank
Chapter V	Resources of the Exim Bank
11	Loans by Central Government
12	Borrowings and acceptance of deposits by Exim Bank
13	Loans in foreign currency
14	Grants, donations, etc., to Exim Bank
Chapter VI	Export Development Fund
15	Export Development Fund
16	Credits to Export Development Fund
17	Utilisation of Export Development Fund
18	Debits to Export Development Fund
19	Accounts and audit of Export Development Fund
20	Liquidation of Export Development Fund
Chapter VII	General Fund, Accounts and Audit
21	General Fund
22	Preparation of accounts and balance-sheet
23	Disposal of profits accruing to General Fund
24	Audit
25	Saving
Chapter VIII	Transfer of Part of Business of Development Bank
26	Transfer of part of business of Development Bank
Chapter IX	Miscellaneous
27	Staff of Exim Bank
28	Delegation of powers
29	Returns
30	Obligation as to fidelity and secrecy
31	Defects in appointments not to invalidate acts, etc.
32	Arrangement with Exim Bank on appointment of directors to prevail
33	Indemnity of directors
34	Protection of action taken in good faith
35	Act 18 of 1891 to apply in relation to Exim Bank
36	Section 34A and section 36AD only of Act 10 of 1949 to apply to Exim Bank
37	Act 43 of 1961 and Act 7 of 1964 not to apply to Exim Bank
38	Liquidation of Exim Bank
39	Power to make regulations
40	Amendment of certain enactments
41	Power to remove difficulty