The Industrial Finance Corporation Act, 1948
39. Declaration of fidelity and secrecy.
- The Corporation shall not,
except as otherwise required by this Act or any other law for the time being
in force, divulge any information relating to, or to the affairs of its
constituents except in circumstances in which it is, in accordance with the
law or practice and usage, customary among bankers, necessary or appropriate
for the Corporation to divulge such information.
- The Corporation may, for the
purpose of efficient discharge of its functions under this Act, collect from,
or furnish to-
- the Central Government;
- the State Bank of India constituted under section 3 of the State Bank of
India Act, 1955 (23 of 1955), any subsidiary bank within the meaning of the
State Bank of India (Subsidiary
Banks) Act, 1959 (38 of 1959), any corresponding new bank constituted under
section 3 of the Banking Companies
(Acquisition and Transfer of Undertakings) Act, 1970 (5 of
1970) or under section 3 of the Banking Companies (Acquisition and Transfer of
Undertakings) Act, 1980 (40 of 1980), any other scheduled bank, any State
cooperative bank or the Development
Bank,
such credit information or other information as it may consider useful for the
purpose, in such manner and at such time as it may think fit.
Explanation.-For the purpose of this sub-section, the expression
"credit information" shall have the same meaning as in clause (c) of
section 45A of the Reserve Bank of India Act, 1934 (2 of 1934), subject to the
modification that the banking company referred to therein shall mean a bank
referred to in clause (b) of this subsection.]
- 5* Every Director, 6*[member of any Advisory or other
Committee,] auditor, [local auditor, ]7* officer 8*[or other employee]
of the Corporation shall, before entering upon his duties, make a declaration
of fidelity and secrecy in the form set out in the
Schedule.
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