Section 74 in The Rajasthan Financial Corporation General Regulations, 2002
74. Accounts, Receipts and Documents of the Corporation by whom to be signed.
- The Managing Director, or such other officers of the Corporation as the Board or the Executive Committee or any Committee appointed under section 21 may, by notification in the Rajasthan Government Gazette, authorise in this behalf, may sign any contract or any description whatsoever, issue execute, endorse and transfer promissory notes, bonds, stock, receipts, stock, debentures, shares, securities and documents of title to goods standing in the name of, or held by the Corporation and draw, accept and endorse bills of exchange and other instruments in the current and authorised business of the Corporation and sign all other accounts, receipts and documents connected with such business :Provided further, that the notification made in this regard by Rajasthan Financial Corporation General Regulations, 1956 shall remain effective and uncharged till it is further amended/ added/deleted and notified.
