Section 75 in The Rajasthan Financial Corporation General Regulations, 2002
75. Plaints, etc., by whom to be signed.
- Plaints, written statements, vakalatnamas, affidavits and all other documents connected with legal proceedings may be signed and verified on behalf of the Corporation by the Managing Director or any other officer authorised under Regulation 73 to sign documents for and on behalf of the Corporation :Provided further, that the notification made in this regard by Rajasthan Financial Corporation General Regulations, 1956 shall remain effective and unchanged till it is further amended/ added/deleted and notified.
