Section 53 in Orissa State Financial Corporation General Regulations, 1957
53. Accounts receipts and documents of Corporation by whom to be signed.
- The Managing Director, or such other officer of the Corporation as the Board may, by notification in the Gazette, authorised in this behalf, may issue, execute, enters and transfer promissory notes, bonds, stock receipts, stocks, debentures, shares, securities and documents of little to goods standing in the name of or held by the Corporation and draw, accept and endorse bills of exchange and other instruments in the current and authorised business of the corporation and sign all other accounts, receipts and documents connected with such business.
