Section 15 in The Punjab State Board of Technical Education and Industrial Training Act, 1992
15. Authentication of decisions and others instruments
(1)Every decision of the Board shall be taken by passing a resolution and shall be authenticated by the signatures of the Chairman or in his absence by such other member as may be authorised by the Board in this behalf.(2)Every instrument on behalf of the Board shall be authenticated by the signature of the Secretary:Provided that in the absence of Secretary, or when it is considered necessary under the circumstances of a case, the Board may, by an order in writing and by recording reasons therefor, authorise any member or officer of the Board to authenticate any instrument.
