Section 9 in The National Bank For Agriculture And Rural Development General Regulations, 1982
9. Plaints, etc., by whom to be signed
.-Plaints, written statements, affidavits and other documents connected with legal proceedings may be signed and verified on behalf of the National Bank by any officer empowered by or under regulation 8 to sign documents for and on behalf of the National Bank and such officers may appear in or before any Court, tribunal or other body as the recognised agent of the National Bank for the purpose of the proceedings in that Court, tribunal or other body.
