Section 11 in The Small Industries Development Bank Of India (General Regulations), 2000*
11. Plaints, etc., by whom to be signed .-Plaints, written statements, rejoinders, complaints, petitions, applications, affidavits, vakalatnamas and all other documents connected with legal proceedings may be signed, verified and presented before any Court, Tribunal or authority on behalf of the Small Industries Bank by any officer empowered by or under the regulation 10 to sign documents for and on behalf of the Small Industries Bank.
