Section 4 in The Banking Regulation (Co-Operative Societies) Rules, 1966
4. List of officers .-(1) A Co-operative Bank shall, not later than one month from the commencement of these rules, send to the office specified in sub-rule (2) a written statement containing a list of-
(a)the names, the official designations and specimen signatures of the officers authorised to sign on behalf of the Co-operative Bank returns required to be submitted under the Act or these rules, and(b)the names and addresses of the Directors of the Co-operative Bank or the members of the committee of management of the Co-operative Bank.(2)[ The statement containing the lists referred to in clauses (a) and (b) of sub-rule (1) shall be sent by a primary Co-operative Bank to the principal office of the Reserve Bank by a Central Co-operative Bank and a State Co-operative Bank to the principal office of the Reserve Bank, and also to the office of the National Bank situated in the State in which the Co-operative Bank has its principal office or to such other office of the National Bank as may be specified by the National Bank.] [Substituted by S.O. 269(E), dated 29.3.1985 (w.e.f. 29.3.1985). ](3)[] [Sub-R. (2) renumbered as sub-R. (3) by S.O. 269(E), dated 29.3.1985 (w.e.f. 29.3.1985). ] Any change in the list referred to in sub-rule (1) shall be intimated to the principal office of the Reserve Bank and, in the case of a Central Co-operative Bank and a State Co-operative Bank, also to the office of the National Banks as specified under sub-rule (2) within one month from the occurrence of such change.
