Section 111 in The Orissa Town Planning and Improvement Trust Act, 1956
111. Signature of orders under Section 110 and cheques.
- All orders for making any deposit investment, withdrawal or disposal under Section 109 and ail cheques referred to in Section 110 must be signed -(a)by the Chairman of the Planning authority;(b)in the event of the illness or occasional absence on leave of the Chairman by any officer authorised by the Chairman and by another member of the Planning authority.
