Section 19 in The Reserve Bank Of India General Regulations, 1949
19. Seals of the Bank-Common seal .-(1) The common seal of the Bank shall not be affixed to any instrument except in the presence of the Governor or a Deputy Governor or an Executive Director who shall sign his name to the instrument in token of his 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.
(2)Official seals .-The Bank shall have for use by the Local Boards at Bombay, Calcutta, Delhi and Madras official seals which shall be facsimiles of the common seal of the Bank with the addition of the name of the office where it is to be used.(3)An instrument to which an official seal is duly affixed shall bind the Bank as if it had been sealed with the common seal of the Bank.(4)The official seal shall not be affixed to any instrument except in the presence of at least two members of the Local Board and the Secretary or Deputy Secretary 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.(5)The official seal may be affixed by a Local Board to instruments of the following description in connection with business, at offices, branches or agencies under its jurisdiction, namely:-(i)Leases of office premises, godowns, houses and other property acquired in connection with the business of the Bank;(ii)Conveyances of property bought of sold by the Bank;(iii)Reconveyances or releases of property mortgaged to the Bank;(iv)Powers of attorney granted by the Bank.
