Section 13 in The Punjab Khadi and Village Industries Board Act, 1955
13. Power to make contracts.
(1)The Board may enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of the purposes of this Act.(2)Every contract shall be made on behalf of the Board by the [Chief Executive] [Substituted for the word 'Secretary' by Haryana Act 22 of 1980.].(3)Every contract made by the [Chief Executive] [Substituted for the word 'Secretary' by Haryana Act 22 of 1980.] on behalf of the Board shall, subject to the provisions of this section, be entered into in such manner and form as may be prescribed.(4)A contract not executed in the manner provided in this section and the rules made thereunder shall not be binding on the Board.
