Section 21 in The Mumbai Port Trust (Pension Fund) Regulations, 2004
21. Signing of receipts, cheques and correspondence : All correspondence in relation to the operation of this Fund may be conducted by the Chairman or in his absence by the Deputy Chairman and in the absence of both by the Secretary. Receipts for money received may be signed by the Secretary or by the Deputy Chief Accounts Officer authorised by him in this behalf and in the absence of both by the Accounts Officer authorised for the same. Cheques on the new bank account for managing financial transactions relating to Pension Fund may be drawn and signed by the Chairman or the Deputy Chairman or by the Secretary of the Fund or the Deputy Chief Accounts Officer or any other Officer of the Accounts Department, Mumbai Port Trust authorised for the same. The Chairman or Deputy Chairman or the Secretary of the Fund or the Deputy Chief Accounts Officer or any other officer of the Accounts Department, Mumbai Port Trust shall operate the new bank account for managing financial transactions relating to Pension Fund.
