Section 8 in The National Bank For Agriculture And Rural Development General Regulations, 1982
8. Accounts, receipts and documents of the National Bank by whom to be signed
.-The Chairman, the Managing Director, any whole-time Director and such officers of the National Bank or such other persons as the Board may authorise in this behalf by notification in the Gazette of India are hereby severally empowered for and on behalf of the National Bank to executive lease, deeds, transfers, conveyances, charges and other deeds relating to or affecting rights to or in immovable property, to endorse and transfer promissory notes, stock receipts, stocks, debentures, shares, securities and documents of title to goods, standing in the name of or held by the National Bank, and to draw, accept and endorse bills or exchange and other instruments in the current and authorised business of the National Bank and to sign all other accounts, receipts and documents connected with such business.
