Section 70(iii) in The Orissa State Financial Corporation General Regulations, 2003
(iii)It will be in order for the Board or the Managing Director, as they may deem fit, to delegate to a Committee of the Board/Managing Director, or any other officer of the Corporation respectively, any of their powers/duties under these Regulations by a general or special order, subject to such conditions and limitations, as may be specified, in the said order.
