Section 11 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
11. 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 Managing Director appointed under Section 7.(3)Every contract made 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 accordance with the provisions of this section and the rules made thereunder in this behalf shall not be binding on the Board.
