Section 54 in Orissa State Financial Corporation General Regulations, 1957
54. Plaints, etc. by whom to be signed.
(1)Plaints, written statements, vakalatnama, affidavits and all other documents contacted with legal proceedings may be signed and verified on behalf of the corporation by the Managing Director or any other officer authorised under Regulation 53 to sign documents for and on behalf of the corporation.(2)The Managing Director shall be the officer who shall act on behalf of the Corporation for the purposes of Section 31 of the Act. Provided that in the absence of the Managing Director any other officer of the Corporation authorised in writing by the Chairman of the Board of Directors in this behalf shall so act.
