Section 14(13) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(13)The Member-Secretary shall have power to execute contracts, deeds, or instruments and assurances of property and in particular (a) all service agreements; (b) security bonds; (c) conveyance, lease of houses, land/other immovable property; and (d) assurances required by law or otherwise.
