Section 5 in The Orissa Khadi and Village Industries Board Rules, 1956
5.
(a)The Secretary of the Board may, on behalf of the Board, enter into any contract or agreement in pursuance of the Act in such manner and form as according to the law for the time being in force would bind him if the contract or agreement were entered into on his own behalf :Provided that the amount or value of the contract or agreement does not exceed five hundred rupees.(b)Any other contract or agreement on behalf of the Board shall be in writing and shall be signed and sealed with the common seal of the Board by the Secretary in the presence of two members of the Board who shall attach their signatures to the contract or agreement in token that the same was signed and sealed in their presence and that the said contract or agreement has been approved by the Board :Provided that the signatures of the members shall be in addition to the signatures of any witnesses to the execution of such contract or agreement.(c)The common seal of the Board shall be in the custody of the President.
