Section 15 in The Reserve Bank Of India General Regulations, 1949
15. No advance to be made to officers of the Bank without sanction of Central Board .-An advance may be made to the Governor, Deputy Governor, Officer or other employee of the Bank with the sanction of the authority specified in the relative regulations, rules, or schemes made or approved by the Central Board or the Committee, in terms of which the advance is to be made and where no authority is specified in the relative regulations, rules or schemes, as the case may be, the advance may be sanctioned,-
(a)to the Governor, by the Committee;(b)to a Deputy Governor or an Executive Director, by the Governor;(c)to Officers and other employees, by a Deputy Governor or an Executive Director and subject to such general or special directions as may be issued by the Governor or a Deputy Governor, by the Chief Manager or the Chief Accountant.
