Section 80(1) in State Bank of India General Regulations, 1955
(1)The common seal of the State Bank shall not be affixed to any instrument except in the presence of at least three directors (one of whom shall be the chairman, [***] [Omitted the words 'vice-chairman' by the State Bank of India General (Amendment) Regulations, 2013 (Regulation 31), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.] or a 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 so signed, as aforesaid, such instrument shall be of no validity.
