Section 75 in The Orissa State Financial Corporation General Regulations, 2003
75. Plaints, etc., By whom to be signed.
- Plaints, written statement vakalatnamas, affidavit and all other documents connected with legal proceedings may be signed and verified on behalf of the Corporation by Managing Director or any other officer authorised under Regulation 74 sign documents for, and on behalf of the Corporation :Provided, however, the officer concerned is specifically authorised in this behalf by the authorities mentioned in Regulation 69.
