Section 73(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(2)Save as provided in sub-section (1)(a)Secretary of the Committee may execute contract or agreement on behalf of the Committee where the amount or value of such contract or agreement does not exceed rupees five thousand regarding matters in respect of which he is generally or specifically authorized to do so by a resolution of the Committee.(b)The Chairman and the Secretary of the Committee may jointly execute a contract or an agreement on behalf of the committee when the amount or value of such contract or agreement does not exceed rupees twenty thousand.(c)In any case other than those referred to in clauses (a) and (b), a contract or agreement on behalf of the Committee may be executed by the Chairman, Secretary and two other Members of the committee of whom one shall be ex-officio member who have been generally or specially authorized by a resolution of the Committee to do so.
