Section 74 in The Orissa State Financial Corporation General Regulations, 2003
74. Accounts, Receipts and Documents of 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 or the Managing Director who have been delegated the necessary powers by the Board by way of resolution in this behalf may sign any contract of any description whatsoever, issue, execute, register, endorse and transfer promissory notes, bonds, stock receipts, stock, debentures, shares, securities and documents of title to goods/property, 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 signed other accounts, receipts and documents connected with such business.
