Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
THE THIRD SCHEDULE
[See sub-sections (2) and (3) of section 13]
DECLARATION OF FIDELITY AND SECRECY
I, ____________ do hereby declare that I will
faithfully, truly and to the best of my skill and ability execute and perform
the duties required of me as Custodian, Director, member of local Board, member
of Local Committee, auditor, adviser, officer of other employee (as the case
may be ) of the {Name of corresponding new bank to be filled in} and which
properly relate to the office or position in the said held by me.
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 {Name of corresponding new bank to
be filled in}or to the affairs of any person having any dealing with the {Name
of corresponding new bank to be filled in}; nor will I allow any person to
inspect or have access to any books or documents belonging to or in the
possession of the {Name of corresponding new bank to be filled in}and relating
to the business of the {Name of corresponding new bank to be filled in} or to
the business of any person having any dealing with the{Name of corresponding new
bank to be filled in}.