Section 33 in The Punjab Apartment Ownership Rules, 1995
33. Seal of the Association. The Association shall have a common seal which shall remain in the custody of the Secretary and shall be used under the authority of a resolution of the Board and deed of instrument to which the seal is affixed shall be attested for and on behalf of the Association by two members of the Board and the Secretary or any other person authorised by the Association in this behalf. [Sections 29 and 39(2)(e).]
