Section 19(5) in The Reserve Bank Of India General Regulations, 1949
(5)The official seal may be affixed by a Local Board to instruments of the following description in connection with business, at offices, branches or agencies under its jurisdiction, namely:-(i)Leases of office premises, godowns, houses and other property acquired in connection with the business of the Bank;(ii)Conveyances of property bought of sold by the Bank;(iii)Reconveyances or releases of property mortgaged to the Bank;(iv)Powers of attorney granted by the Bank.
