Section 10 in The Orissa Water Supply and Sewerage Board Act, 1991
10. Authentication of orders of the Board.
- All proceedings of the Board shall be authenticated by the signature of the Chairman or of the Vice-Chairman or of any Member authorised by the Chairman and all other orders and instruments of the Board shall be authenticated by the signature of the Member-Secretary or of any other officer of the Board as may be authorised in this behalf by Regulations.
