Section 80(6) in State Bank of India General Regulations, 1955
(6)Without prejudice to the generality of the foregoing sub-regulation, an official seal may be affixed by an Local Board to instruments of the following descriptions in connection with business at the offices and branches under its jurisdiction, namely : -(a)Leases of office premises, godowns, houses and other property required in connection with the business of the State Bank and surrenders and transfers of such leases.(b)Conveyances of property bought or sold by the State Bank.(c)Instruments whereby any property is mortgaged to the State Bank, conveyances on sale or by way of transfer of mortgage, and reconveyances, surrenders and releases of such property.(d)Powers of attorney granted by the State Bank.(e)Agreements for service of employees whom the Local Board is empowered to appoint.(f)Contracts of indemnity, suretyship or guarantee with specific security or otherwise.(g)Instruments of appointment or discharge of the State Bank as trustee of any trust, or connected with the administration of any estate in which the State Bank is concerned as executor, trustee, or otherwise.
