Section 10 in The Industrial Development Bank Of India General Regulations, 1994
10. Accounts, receipts and documents of the Development Bank by whom to be signed
.-The Managing Director, the whole-time director, the executive directors, the general managers, the joint general managers, the deputy general managers, the secretary and chief accountant and such officers of the Development Bank as the Board may authorise in this behalf by notification in the Official Gazette, to such extent and subject to such limitations, if any, as the Board may specify or impose in so authorising, are hereby severally empowered for and on behalf of the Development Bank to endorse and transfer promissory notes, stock-receipts, stocks, debentures, shares, securities and documents of title to goods, standing in the name of or held in the name of or held by the Development Bank, and to draw, accept and endorse bills of exchange and other instruments in the current and authorised business of the Development Bank and to sign all other accounts, receipts and documents connected with such business.
