Section 10 in Assam Khadi and Village Industries Board Act, 1955
10. 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.[[***] [Substituted by Act No. 23 of 1956, dated 29.11.1956.](2)[] [Renumbered '(3)' by Act No. 31 of 1960.] Every contract [***] [Deleted 'made by the Secretary on behalf of the Board' by Act No. 31 of 1960.], shall subject to the provisions of this section, be entered into in such manner and form as may be prescribed.](3)[] [Renumbered '(4)' by Act No. 31 of 1960.] A contract not executed in the manner provided in this section and the rules made thereunder shall not be binding on the Board.
