Section 22 in The Punjab Agricultural Produce Markets Act, 1961
22. Execution of Contracts.
(1)Every contract entered into by a Committee shall be in writing and shall be signed on behalf of the Committee by the Chairman or, if for any reason he is unable to act, by the Vice-Chairman, and [one other member and the Secretary] [Inserted by Punjab Act 13 of 1979.] of the Committee and shall be sealed with the common seal of the Committee.(2)No contract other than a contract executed as provided in sub-section (1) shall be binding on a Committee.
