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State of Uttar Pradesh - Section

Section 20 in The U.P. Pravidhik Shiksha Adhiniyam, 1962

20. Authentication of orders and other instruments of the Board.

(1)All decisions of the Board shall, subject to the provisions of this Act and the rules and regulations made thereunder, be arrived at by resolution, duly passed by it, and shall be authenticated by the signature of the Chairman or such other member as may be authorised by the Board in this behalf.
(2)All instruments executed on behalf of the Board shall be authenticated by the signature of the Secretary or such other officer of the Board as may be authorised by it in this behalf.