Section 13 in The National Housing Bank General Regulations, 1988
13. Common seal of the Bank
.-The common seal of the National Housing Bank shall be affixed to any instrument only in the presence of at least three directors including the Chairman or the Managing Director, who shall sign their names to the instrument in token of their presence, and such signing shall be independent of the signing of any person who may sign the instrument as a witness. Unless so signed as aforesaid, such instrument shall be of no validity.
