Section 14(2) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974
(2)Every contract entered into by or on behalf of a board shall be in writing and shall be signed by the Chairman and Executive Officer and shall be scaled with common seal of the Board:Provided that when an officer, committee or authority is appointed under section 293 or an administrator is appointed under sub-section (1) of section 293-A or person are appointed under sub-clause (ii) of clause (c) of sub-section (4) or clause (b) of sub-section (5) of section 295 in relation to a board by the State Government, it shall be sufficient for every contract entered into by or on behalf of the Board during the period of such appointment, if it is signed by such Officer, Committee or authority or the administrator or person or persons, as the case may be, and the Executive Officer.
