Section 25 in The Goa Rehabilitation Board Act, 2006
25. Agreements and security deposits.
(1)Every contract shall be made on behalf of the Board by the Chairman, or any other person empowered by it in this behalf.(2)The Chairman shall take sufficient security deposit for the due performance of the contract.(3)Written agreements shall be executed for all contracts, the value of which exceeds rupees twenty-five lakhs.
