Section 437 in Bihar Board's Miscellaneous Rules, 1958
437. Contracts and agreements by the Central and State Governments.
- Rules for the grant of contracts and agreements by State Government are contained on pages 6-9, Volume I of the General Statutory Rules and Orders, 1915.A list of the officers empowered to execute deeds, contract and other instruments on behalf of the President of India is given in the Government of India, Ministry of Law, Notification No. SRG 215, dated the 9th February, 1952. Under Article 299 of the Constitution of India all contracts made in the exercise of the executive authority of the State shall be expressed to be made by the Governor of Bihar and all such contracts and all assurances of property shall be made on behalf of the Governor by officers mentioned in the Notification No. 1827-J., dated the 14th April, 1951 of the Law Department of the Government of Bihar.
