Section 56(1) in Orissa State Financial Corporation General Regulations, 1957
(1)The common seal of the Corporation shall not be affixed to any instrument except pursuant to a resolution of the Board and except in the presence of at least two Directors (one of whom shall be the Managing Director), who shall sign their names to the instrument in token of their presence, and such signing shall be independent of the signing of any person who may sign the instrument as a witness, unless as signed as aforesaid, such instrument shall be of no validity.
